Section 5 in The West Bengal Official Language Act, 1961
5. [ Authoritative text of Central and State Laws in Bengali and Nepali languages. [Sections 5 and 6 inserted by W.B. Act 3 of 1987, w.e.f. 1.3.1987.]
- A translation in [the Bengali language [or the Nepali language or the Karntapuri language or the Rajbanshi language or the Kurmali language] or the Urdu language], published under the authority of the Governor in the Official Gazette,-(a)of any Central Act or of any Ordinance promulgated by the President, or(b)of any notification, order, rule, regulation or bye-law issued by the Central Government under the Constitution or under any Central Act, or(c)of any State Act or of any Ordinance promulgated by the Governor, or(d)of any notification, order, rule, regulation or bye-law issued by the State Government under the Constitution or under any State Act,shall be deemed to be the authoritative text thereof in such language.
