Section 12 in The Rajasthan High Court Ordinance 1949
12. Writs etc. to issue in name of the Rajpramukh and under seal.
- All writs, summonses, precepts, rules, orders and other mandatory process to be used, issued or awarded by the High Court shall run and be in the name and style of His Highness the Rajpramukh and shall be sealed with the seal of the High Court.
