Section 11 in The Karnataka Civil Courts Act, 1964
11. Seal of Courts.—
Every Civil Court under this Act, shall use a seal which shall bear thereon the Karnataka State Emblem and shall be in such form, of such dimensions and with the name of the Court in such language, as the State Government may, by order, determine:Provided that the seals in use in every such Civil Court immediately prior to the appointed day may continue to be used until an order is made by the State Government under this section.
