Section 15 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
15. Translation of documents.
- Where a document in a language other than Hindi or English is referred to in any proceeding, an attested translated copy thereof in Hindi or English duly verified by the person, having the authority to do so, shall be furnished in duplicate to the Appellate Board and a copy thereof shall be served upon the other party or parties directly under intimation to the Registry.
