155. Private copies may be certified as true copies.
- Copies of the Judgments or any documents on the record in any Civil or Criminal Proceeding in this Court may, on orders of the Assistant Registrar, be certified as true copies upon an application made in that behalf, provided that the copies ought to be certified are neatly typed on good paper. In such cases, only the comparing fees shall be levied according to the scale of fees prescribed.
