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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Official Languages Act, 1963

(1)A translation in Hindi published under the authority of the President in the Official Gazette on and after the appointed day-
(a)of any Central Act or of any Ordinance promulgated by the President, or
(b)of any order, rule, regulation or bye-law issued under the Constitution or under any Central Act,
shall be deemed to be the authoritative text thereof in Hindi.