"JavaScript is a standard programming language that is included to provide interactive features, Kindly enable Javascript in your browser. For details visit help page"
भारत सरकार
GOVERNMENT OF INDIA
विधि और न्याय मंत्रालय
Ministry of Law & Justice
Skip to main content
Search form
Search
A
+
A
A
-
A
A
Language
हिन्दी
Section
विधि कार्य विभाग
DEPARTMENT OF
Legal Affairs
Menu
Section
Home
About Us
About the Department
Mission
Organisation Setup
Meet the Minister
Speeches of Ministers
Work Distributions(Officers)
Who's Who
Sections/Divisions
Organizations
Grantee Bodies
Branch Secretariats
Documents
Circulars/O.M./Orders
List of Law Officers
MLAT – List of treaties under MLAT
MoU - Memorandum of Understanding
Hague Conference on Private International Law
ILI (Indian Law Institute)
Tenders
Reports
Law Commission Reports
Annual Report
List of Notaries
Budget Information
Employee Corner
Employee Orders
Forms
Acts/Rules/Policies
Initiatives
Notary Portal
NDSAP
Certificate of Appreciation for e-Office
LIMBS
Tribunals - Merger
Activities
Legal Profession
ADVICE WORK
Arbitration
GRANTS-IN-AID
LITIGATION WORK
RTI
Proactive Disclosure
CPIO and Appellate Authority
Fee Required Under RTI Act
RTI online Application/Appeal
Submit First Appeal
Online Courses
Media
Related Links
E-BOOK
Photo Gallery
Video Gallery
Section
Home
>
Parliament Q
>
Use of Hindi and Regional languages in Legal Education
Use of Hindi and Regional languages in Legal Education
Parliament (Q & A)
Use of Hindi and Regional languages in Legal Education
Administrative Matters
Circulars/Orders
Notifications
Parliament Questions
Vacancy Circular
Online Services
Section
विधि कार्य विभाग DEPARTMENT OF 