Section 146 in Criminal Rules of Practice and Circular Orders, 1990
146. Registrar to permit typing or cyclostyling of fresh documents to be admitted in evidence:
- When application is made for the translation and typing of any document not on the record of the cases with a view to its admission in evidence, the translation and typing or cyclostyling may he ordered by the Registrar, provided that the order shall be made without prejudice to the posting of the case.
