Section 4A in The Haryana Official Language Act, 1969
4A. [ Authoritative Hindi texts of State laws. [Section 4A added by Haryana Act 6 of 1972.]
- A translation in Hindi published under the authority of the Governor of the State of Haryana in the Official Gazette,-(a)of any Haryana Act passed in the English Language, or(b)of any Punjab Act in force in the State of Haryana, or(c)of any Ordinance promulgated in the English language by the Governor of Haryana under Article 213 of the Constitution, or(d)of any order, rule, regulation or bye-law issued in the English language by the Governor of Haryana or by the Governor of Punjab and in force in the State of Haryana, shall be deemed to be the authoritative text thereof in Hindi.]
