Section 5B in Income-Tax (Appellate Tribunal) Rules, 1963
5B. [ Use of Hindi in proceedings and orders [Inserted by the Income-tax (Appellate Tribunal) Amendment Rules, 1975] - Notwithstanding anything contained in these rules, the Tribunal in its discretion may permit the use of Hindi in its proceedings or may pass orders in Hindi, in such States as may be notified by the President in this behalf from time to time :
Provided that where the order is passed in Hindi, it shall be accompanied by an authorised English translation thereof.]
