Section 307 — Language of Courts.

Bharatiya Nagarik Suraksha Sanhita, 2023
The State Government may determine what shall be, for purposes of this Sanhita, the language of each Court within the State other than the High Court.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.