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State of Maharashtra - Section

Section 29 in The Maharashtra Civil Courts Act, 1869

29. Seal of [Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.]

. - Each [Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] shall use a seal one inch and-a-half in diameter, bearing [the Asoka Capital Motif] [These words were substituted for the words 'the Royal Crown' by Bombay 22 of 1949, Section 4.] with the following inscription in English and the principal Language of the district:-"[Civil Judge] [The words 'Civil Judge' were substituted for the words 'Subordinate Judge' by Section 4 of the Bombay Civil Courts (Amendement) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.] of