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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Authority for Advance Rulings (Procedure) Rules, 1996

(1)The language of the Authority shall ordinarily be English :Provided that the Authority may, at the request of the parties, permit the use of Hindi in the proceedings before it to the extent it may consider appropriate and practical.