(f)When translation to accompany process sent to other courts. - Where a process, is sent to the court of a district [of another State] [Substituted by Notification No. 933/VIII-b-9, dated 15-9-1979, w.e.f. 16-2-1980.] where a different language is in ordinary official use, a translation, certified by the transmitting court to be correct, into such other language may [also accompany the process] [Substituted by Notification No. 933/VIII-b-9, dated 15-9-1979, w.e.f. 16-2-1980.].
