Section 5A in Income-Tax (Appellate Tribunal) Rules, 1963
5A. [ Filing of documents in Hindi [Rule 5A. Inserted by the Income-tax (Appellate Tribunal) Amendment Rules, 1974] - Notwithstanding anything contained in these rules, the parties may file documents drawn up in Hindi, if they so desire, in the Benches located in such States as may be notified by the President in this behalf from time to time.]
