The High Courts (Seals) Ordinance, 1950 (13 of 1950), was promulgated on the 26th January, 1950, with a view to provide for the use of seals of common form and design by the High Courts in the States. The Ordinance will cease to operate at the expiration of six weeks from the commencement of the current session of Parliament and the present Bill seeks to replace it by a permanent measure." - Gazette. of India 1950, Pt. V, page 54.[27th February, 1950]An Act To Provide For The Use Of Seals Of Common Form And Design By The High CourtsBE it enacted by Parliament as follows:-
