(2)Every Court of the Judicial Commissioner for a [union territory] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for "Part C State". ] shall have and use, as occasion may arise, a seal similar to the seal of a High Court in a [* * *] [The word and letter "Part A" omitted, by the Adaptation of Laws (No. 3) Order, 1956. ] State, but with the first inscription reading " THE SEAL OF THE JUDICIAL COMMISSIONER'S COURT FOR.................... followed by the [name of the Union territory] [Substituted by the Adaptation of Laws (No. 3) Order, 1956 for "name of the State". ].
