9. Registers, books, accounts and statements to be kept and furnished by High Court.
(1)The High Court shall keep such registers, books and accounts as may be necessary for the transaction of the business of the Court.(2)The High Court shall comply with such requisitions as may be made by [the Government] [Substituted by Act X of 1996 for 'His Highness'.] for certified copies of, or extracts from records of the Court and the Courts subordinate thereto.
