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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Official Languages (Use For Official Purposes Of The Union) Rules, 1976

(2)Communications from a Central Government office:--
(a)to a State or Union territory in Region `B' or to any office (not being a Central Government office) in such State or Union territory shall ordinarily be in Hindi and if any communication is issued to any of them in English, it shall be accompanied by a Hindi translation thereof:
Provided that if any such State or Union territory desires the communications of any particular class or category or those intended for any of its offices, to be sent for a period specified by the Government of the State or Union territory concerned, in English, or in Hindi with a translation in the other language, such communication shall be sent in that manner;
(b)to any person in a State or Union territory of Region `B' may be either in Hindi or English.