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State of Rajasthan - Section

Section 745Z in Rules of the High Court of Judicature for Rajasthan, 1952

745Z.

No document in any language other than English shall be admitted in evidence unless it is accompanied by an English translation which shall either be the official translation or a translation, the accuracy of which is certified by an advocate of the High Court. Costs of the translation shall be at the discretion of the Court.