For sealing writs, decrees, processes, sale certificates, certificates of non-satisfaction of decrees and copies, etc., the regular seal of the Court shall be used by all judicial officers.[For description of seal, see Law Department Notification No. 8/7375-XXI-B, dated the 1st January, 1959, issued under Section 22 of the Madhya Pradesh Civil Courts Act, 1958 (Act III of 1958) read with High Court Memorandum No. 8890, dated the 25th July, 1959].
