114. Translations and copies of English documents required to be furnished by parties.
- The appellant or the applicant, as the case may be, shall cause to be translated or copies for the paper book if the documents be in English, not only the documents on which he relies in support of his case, but also the documents on which .the court below, has relied in holdings against him on those issues on which the finding are challenged by him.Translations or Copies for Paper Books.
