Section 57(6) in The Evidence Act, 1977 (1920 A.D)
(6)all seals of which English Courts take judicial notice: the seals of all the Courts in the State, the seals of all the Courts in [India,] [Substituted by A.L.O. 2008 for 'British India'.] and of all Courts out of [India] [Substituted by A.L.O. 2008 for 'British India'.], established by the authority of the Governor General or any Local Government in Council: the seals of Courts of Admiralty and Mari time Jurisdiction and of Notaries Public, and all seals which any person is authorised to use by any Act of Parliament [of the United Kingdom] [Inserted by A.L.O. 2008.] or other Act or Regulation having the force of law in [India] [Substituted A L.O. 2008, 'British India'.]; all seals which any person is authorised to use by any rule or enactment having the force of law in the State ;
