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State of Bihar - Section

Section 49 in Patna High Court Rules, 1916

49. The correctness of translation, if any, and of the typing of the paper-book shall be certified by the advocate of the party preparing the paper-book. If the Court considers that an official translation of any document is necessary, such translation shall be made in the High Court office at the cost of the party on whose behalf the document is sought to be used.