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State of Madhya Pradesh - Section

Section 3 in High Court of Madhya Pradesh Rules, 2008

3. Seal of the High Court.

- The High Court may use. as occasion may arise, a seal bearing a device and impression of the Asoka Capital within an exergue or label surrounding the same, with the following inscriptions at convenient places, namely, `The High Court of Madhya Pradesh" and `Satyameva Jayatc' in Devanagari script.