Section 759(1)(a) in Criminal Courts

[Cites 0, Cited by 0] [Section 759(1)] [Section 759] [Entire Act]

Section 759(1)(a) in Criminal Courts - Rules and Orders

(a)to present applications signed by his master for-

(i)copies of records,

(ii)return of documents,

(iii)issue of process with diet-money, if any,

(iv)payment of incidental costs,

(v)translation and typing of evidence in the High Court;