324. Appellant to supply copies of paper-book for use of court and respondents.
- The appellant or his Advocate shall, within one month of the notification of the receipt of the record, or within such time not exceeding one month as the Registrar may allow, supply as many copies of the paper book, which shall be in the form and with the contents specified below, as are necessary for the use of the Court and for being supplied to the respondents.
