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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Company Law Board Regulations, 1991

(3)All documents required to be translated into English or Hindi shall be translated by a person appointed or approved by the Board.Provided that any translation which is agreed to by the parties to the proceedings may be accepted by the Board in appropriate cases as a true translation.