Section 22 in The Karnataka Small Cause Courts Act, 1964
22. Seal.—
The Court of Small Causes shall use a seal which shall bear thereon the Karnataka State Emblem and shall be in such form, of such dimensions and with the name of the Court in such language, as the State Government may, by order, determine:Provided that the seal in use by a Court of Small Causes immediately prior to the commencement of this Act may continue to be used until an order is made by the State Government under this section.
