Section 96 in Rules of the High Court of Judicature for Rajasthan, 1952
96. Seal of the Court.
- The seal of the Court shall be delivered to and kept in the custody of the Chief Justice or of an officer of the Court from time to time nominated by the Chief Justice.All writs, summonses, precepts, rules, orders and other mandatory processes to be used, issued or awarded by the Court shall be sealed with the said seal.Section B-Civil jurisdiction of the Court
