 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Authoritative Texts (Central Laws) Act, 1973 2. 4[Authoritative texts] of Central laws in certain languages.- A translation in any language (other than Hindi) specified in the Eighth Schedule to the Constitution, published under the authority of the President in the Official Gazette,- (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 4[authoritative text] thereof in such language. 3. 1st July, 1981, vide notification No. S.O. 482(E), dated 15th June, 1981, see Gazette of India, Extraordinary, Part II, sec. 3(ii). 4. Subs. by Act 18 of 1988, s. 4, for "authorised translation" (w.e.f. 31-3-1988).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back