(2)Notwithstanding anything contained in sub-section (1) where Hindi or the English language is used for purposes of communication-(i)between one Ministry or Department or office of the Central Government and another;(ii)between one Ministry or Department or office of the Central Government and any corporation or company owned or controlled by the Central Government or any office thereof;(iii)between any corporation or company owned or controlled by the Central Government or any office thereof and another; a translation of such communication in the English language or, as the case may be, in Hindi shall also be provided till such date as the staff of the concerned Ministry, Department, office or corporation or company aforesaid have acquired a working knowledge of Hindi.
