(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.
