(6)All seals of which English Courts take judicial notice; the seals of all the Courts in India and of all Courts out of [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the States".] established by the authority of the [Central Government or the Crown Representative] [Substituted by A.O. 1937, for "the G.G. or any L.G. in Council".]; the seals of Courts of Admiralty and Maritime Jurisdiction and of Notaries Public, and all seals which any person is authorised to use by [the Constitution or an Act of Parliament of the United Kingdom or an] [Substituted by A.O. 1950, for "any Act of Parliament or other".] Act or Regulation having the force of law in [India] [Substituted by Act 3 of 1951, Section 3 and Sch., for "the states".];
