Section 145 in Criminal Rules of Practice and Circular Orders, 1990
145. Time for T & P of record:
- No application for the typing or cyclostyling of evidence presented by the petitioner after the expiry of one week from the date of the admission of his petition or by the respondent after the expiry of 14 days from the date of the service of the notice of the petition shall be received except under orders of the Registrar.
