The BIHAR LANGUAGE OF LAWS ACT, 1955

                                                                  [Bihar Act XXIII of 1955]  
                            THE BIHAR LANGUAGE OF LAWS ACT, 1955. 
(This Act received the assent of the President on the 8 th  November 1955 and the assent was first 
published in the Bihar Gazette, Extraordinary, of the 25 th  November 1955.) 
                                                                                 AN       
                         ACT 
  TO PRESCRIBE THE LANGUAGE OF LAWS IN THE STATE OF  BIHAR. 
Be it enacted by the Legislature of the State of Bihar in the sixth year of the Republic of India as     
follow:-- 
1. Short title, extent and commencement. --- (1) This Act may be called the Bihar Language of laws 
Act, 1955. 
               (2) It extends to the whole of the State of Bihar. 
 (3) It shall come into force on such date as the State Government may be notification, appoint 
and different dates may be appointed for different provisions. 
2.  Language to be used in Bills, etc. –The language to be used in— 
      (a) All Bills to be introduced or amendments thereto to be moved in either House of the                                    
Legislature of the state; 
       (b) All Acts passed by the State Legislature; 
       (c) All Ordinances promulgated under Article 213 of the Constitution; and 
       (d) All orders, rules, regulations and bye-laws issued by the State Government under the 
Constitution; 
Shall be Hindi in Devanagari script: 
         Provided that Bills introduced prior to the commencement of clause (a) may be passed as Acts by 
the State Legislature in the English language.       

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