(2)Such transliteration or translation shall be verified to be correct by the Advocate of the party filing it or by the person making it. In the latter event such person shall give his full name and address with such particular as may be sufficient to identify him and verify such transliteration or translation in the following manner, namely-"I, A, B, do declare that I read and understand the language and character of the original and that the above is a true and accurate transliteration/translation thereof."Such transliteration or translation shall, if so ordered by the court, be revised and certified as correct by [the Section Officer of the Translation Department, may be filed in court along with the document.] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, page 27.]
