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State of Rajasthan - Section

Section 8 in The General Rules (Criminal), 1980

8. Processes to Court of which language is other than Hindi.

- When the process or summons are issued in a language other than the official language of the receiving court, such process or summons should be accompanied by an authorised English translation. Similarly, the report from the receiving court to the originating court regarding the execution of the process or summons should be accompanied by an authorised English translation of the report.