37. Translation to be filed with certain documents.
- Every document produced by a party or his witness not written in Hindi or English shall be accompanied by a correct translation of the document into Hindi written in the Devnagri Part The translation shall bear a certificate of the party's counsel to the effect that the translation is correct. If the party is not represented by a counsel, the court shall have the translation certified by any person appointed by it in this behalf at the cost of the party concerned.
