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State of Kerala - Section

Section 3 in Kerala Official Languages Act, 1969

3. [ Special provisions in respect of linguistic minorities. [Inserted by Kerala Official Language (Legislation) Amendment Act, 1973 (Act 15 of 1973).]

- Notwithstanding anything contained in this Act, the following special provisions shall apply in respect of linguistic minorities in the State, namely:-
(a)The Tamil and Kannada minority people in the State may use their respective languages for their corespondence with the State Government in the Secretariat and the Heads of Departments and also with all the local offices of the State Government situtate in those areas which are declared by the Government to be linguistic minority areas for the purpose and the replies sent in such cases shall also be in their respective minority languages .
(b)The linguistic minorities other than Tamil and Kannada in the State may use the English language for their correspondence with the State Government offices and in such cases the replies sent to them shall be in the English language.]