Section 23 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
23.
- Where a document is Not in the English language, the Court may direct that the party filing the same as an annexure, should get it officially translated. The procedure for such translation of any document annexed to an application moved in the Original Side or in the Appellate Side and the fees to be paid therefor, shall be as provided in the Rules of the Original Side or the Appellate Side as the case may be.
