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Madras HC: Central Government Expected to Issue Notifications in Vernacular Language - (14 Dec 2020)

CIVIL

Madras High Court has noted that mere issuance of the notification in Hindi and English languages will not be sufficient, unless it is issued in the vernacular languages, and has remarked that it is expected of the Central Government to respect the languages of all the States and comply with the procedures.

Tags : MADRAS HIGH COURT   ISSUE OF NOTIFICATIONS IN VERNACULAR LANGUAGE  

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