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State of Uttar Pradesh - Section

Section 650 in The General Rules (Civil), 1957

650. Use and custody of seals.

- Each court shall use its own seal which shall remain in the custody of the Munsarim or under his supervision with an official appointed for this purpose by the Presiding Officer. The seals of additional courts when such courts cease to exist shall be kept in safe custody by the Munsarim of the District Court.