[* * *] [[Deleted by Notification No. 507/VII-C-17, dated 19.10.1973, published in U.P. Gazette dated 10.11.1973 and came into force on 10.11.1973. Rule 8-A before deletion stood as under :'8-A. Where an appellant or his counsel intends to refer to any paper on the record when a Special Appeal is heard for admission, he shall file, for the use of the Court, two copies of such paper duly certified by him to be correct, either before or at the time of hearing for admission.']].
