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Union of India - Section

Section 3 in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002

3. Language.

(1)The proceeding by the recovery officer shall be conducted in Hindi or English.
(2)No references, applications, representations, documents or other matters contained in any language other than Hindi or English shall be accepted by the recovery officer, unless the same is accompanied by a true translation thereof in Hindi or English.