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State of Uttar Pradesh - Section

Section 649 in The General Rules (Civil), 1957

649. Court Seals.

- A court seal is supplied to the Court of each District and Sessions Judge, Additional District and Sessions Judge [Additional Sessions Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1981 (w.e.f. 8-12-1984).], Assistant Sessions Judge, Judge, Judge Small Cause Court, Additional Judge Small Cause Court, Civil Judge, Additional Civil Judge, Munsif and Additional Munsif; (the seals for the District and Sessions Judges, Additional District and Sessions Judges [Additional Sessions Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1981 (w.e.f. 8-12-1984).], Assistant Sessions Judges, Munsifs and Additional Munsifs are round and those for the Judge, Small Causes Court, Additional Judges, Small Causes Court, Civil Judges and Additional Civil Judges are oval). The approved dimensions of seals are given in Appendix 23.Note. - So long as a new seals are not supplied to them, the courts shall continue to use the existing seals.