Section 17 in Rajasthan Opium Smoking Prohibition Act, 1950
17. Seals of Courts.
- Every Civil Court under this Ordinance shall use a seal of such form and dimensions, as are prescribed by the [State Government] [Substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, Published in the Rajasthan Gazette, Part VI-A, Extraordinary, dated 5-1-1957.],
