Section 122(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)In lieu of the method indicated in the foregoing sub-rule, the party required to file a transliteration or translation of a document may on application to the Registrar have such document transliterated or translated, as the case may be, by a translator on the established of the Court and such transliteration or translation certified to be a true transliteration or translation by the Superintendent of the translation Department, may be filed in Court along with the document.
