Order XIII, Rule 5, provides for the substitution of copies for originals in the case of (1) letter books or shop books or accounts in current use, and (2) public records; and it gives precise instructions for the proving of these copies and their comparison with the originals. Whether the books, accounts or records are produced on behalf of a party or in obedience to an order of the Court acting of its own motion, a copy of the entries which are relevant to the case should invariably be required to be furnished so that the proceedings may be complete in themselves.
