41. Translation to be filed with certain documents.
- Every document produced by a party or his witness not written in Hindi, [Urdu] [Inserted by Notification No. 30/VIII-B-270, dated 28-1-1961, published In U. P. Gazette, Part II, dated April 22, 1961.] or [*] [The word 'in' omitted by ibid.] English shall be accompanied by a correct translation of the document into Hindi written in the Devanagri script. The translation shall bear a certificate of the party's lawyer to the effect that the translation is correct. If the party is not represented by a lawyer, the court shall have the translation certified by any person appointed by it in this behalf at the cost of the party concerned.
