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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Official Languages (Use For Official Purposes Of The Union) Rules, 1976

(3)Where an employee desires any order or notice relating to service matters (including disciplinary proceedings) required to be served on him to be in Hindi, or as the case may be, in English it shall be given to him in that language without undue delay.