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Supreme Court: Lower Courts Can Write Judgments in Tamil or English - (12 May 2017)

Supreme Court has stayed a judgment passed by Madras HC in 2014 quashing a circular issued by HC in 1994 permitting Lower Courts in State to write judgments, decrees and orders either in English or Tamil, and not necessarily in Tamil alone, as required by TN Official Language (Amendment) Act, 1976.

Tags : SUPREME COURT   LOWER COURTS   TN OFFICIAL LANGUAGE (AMENDMENT) ACT  

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