Section 29(d) in High Court Rules and Orders In M.P.
(d)[ (i) For the first copy of the paper-book, the original papers and certified copies filed by the appellant shall be used if clean and clearly legible. If the copy of the judgement or order be in vernacular it shall be translated into English and typed at the expense of the appellant. If it be in manuscript or not legible it shall be typed free of cost. [Substituted by Notification No. 16, dated 1-2-1994.]
