Section 3(2)(iii) in The Official Languages Act, 1963

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Union of India - Subsection

Section 3(2)(iii) in The Official Languages Act, 1963

(iii)between any corporation or company owned or controlled by the Central Government or any office thereof and another; a translation of such communication in the English language or, as the case may be, in Hindi shall also be provided till such date as the staff of the concerned Ministry, Department, office or corporation or company aforesaid have acquired a working knowledge of Hindi.

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Union of India - Subsection

Section 3(2)(iii) in The Official Languages Act, 1963