- [(1)] [Renumbered by M.P. Act No. 16 of 1987.] The language to be used in,-(a)all Bills to be introduced or amendment thereto to be moved in each House of the State Legislature;(b)all Acts passed by each House of the State Legislature;(c)all Ordinances promulgated under Article 213 of the Constitution of India;(d)all orders, rules, regulations and bye-laws issued by the State Government under the Constitution of India or under any law made by the Parliament or the Legislature of the State;shall, on and from such date, as the State Government may, in respect of each of the items aforesaid, appoint by notification, he Hindi.(2)[ The form of numerals to be used in all Bills, Acts and Ordinances and all orders, rules, regulations and bye-laws mentioned in the sub-section (1) shall be the international form of Indian numerals.] [Inserted by M.P. Act No. 16 of 1987.]
