Section 27 in National Company Law Tribunal Rules, 2016
27. Translation of document.
(1)A document other than English language intended to be used in any proceeding before the Tribunal shall be received by the Registry accompanied by a copy in English, which is agreed to by both the parties or certified to be a true translated copy by authorised representative engaged on behalf of parties in the case [or if the authorized representative engaged in the case authenticates such certificate or prepared by a translator approved for the purpose by the Registrar on payment of such charges as he may order.] [Substituted by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).](2)Appeal or petition or other proceeding shall not be set down for hearing until and unless all parties confirm that all the documents filed on which they intend to rely are in English or have been translated into English and required number of copies are filed into Tribunal.
