Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The State Emblem Of India (Prohibition Of Improper Use) Act, 2005 (b)emblem means the State Emblem of India as described and specified in the Schedule to be used as an official seal of the Government.
