Debts Recovery Appellate Tribunal (Procedure) Rules, 1994
4. Language of Appellate Tribunal
- The proceeding of the Appellate Tribunal shall be conducted in English or Hindi.
- No appeal, reference, application, representation, document or other matters contained in any language other than English or Hindi, shall be accepted by the Appellate Tribunal, unless the same is accompanied by a true copy of translation thereof in English or Hindi.