Section 2 in The Authoritative Texts (Central Laws) Act, 1973
2. Authoritative texts of Central laws in certain languages.
A translation in any language (other than Hindi) specified in the Eighth Schedule to the Constitution, published under the authority of the President in the Official Gazette,--(a)of any Central Act or of any Ordinance promulgated by the President, or(b)of any order, rule, regulation or bye-law issued under the Constitution or under any Central Act, shall be deemed to be the [authoritative text] [ Substituted by Act 18 of 1988, Section 4.] thereof in such language.
