Section 116 in Rules of the High Court of Judicature for Rajasthan, 1952
116. Inclusion of a transliteration or translation instead of a copy in the paper-book.
- The Chief Justice may from time to time issue directions as to the manner in which and the conditions according to which a transliteration or translation of any paper on the record of a case may be prepared for inclusion in the paper-book instead of a copy as required by these Rules.
