(1)Every High Court in a [State] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for "Part A State or Part B State ". ] shall have and use, as occasion may arise, a seal bearing a device and impression of the Asoka Capital within an exergue or label surrounding the same, with the following inscriptions at convenient places, namely, " THE SEAL OF THE HIGH COURT AT (or OF).................. followed by the name of the seat of the High Court or the name of the State, as the case may be, and " Satyameva Jayate " in Devanagari script.(2)Every Court of the Judicial Commissioner for a [union territory] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for "Part C State". ] shall have and use, as occasion may arise, a seal similar to the seal of a High Court in a [* * *] [The word and letter "Part A" omitted, by the Adaptation of Laws (No. 3) Order, 1956. ] State, but with the first inscription reading " THE SEAL OF THE JUDICIAL COMMISSIONER'S COURT FOR.................... followed by the [name of the Union territory] [Substituted by the Adaptation of Laws (No. 3) Order, 1956 for "name of the State". ].(3)The provisions of this Act shall supersede any provision contrary thereto or inconsistent therewith contained in any Letters Patent, Order, direction or other law relating to the use of seals by High Courts.
