346. Documents or copies produced or supplied lay Advocates or parties be neatly typed & clearly legible.
- All memoranda of appeals and applications, affidavits, copies and notes supplied by the Advocates or parties, whether for the use of the Court or for service on opposite parties, shall be neatly and clearly typed on thick, durable foolscap paper bearing a margin of 2 inches and shall be clearly legible. The copies shall correspond with the original. Nothing in this rule shall apply to appeals or applications from Jail.
