Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Seals Act, 1949 22 of 1949 [12 May 1949] CONTENTS 1. Short Title And Commencement 2 . Amendment Of Clause 6 Of The Letters Patent Of 28Th December, 1865 3. Section 3 4. Section 4 Bombay Seals Act, 1949 22 of 1949 [12 May 1949] PREAMBLE An Act to provide for the alteration of seals prescribed in the Letters Patent of the High Court and certain enactments. WHEREAS it is expedient to provide for the alteration of seals prescribed in the Letters Patent the High Court of Judicature for the Presidency of Bombay, bearing the twenty-eighth day of December, One thousand eight hundred and sixty-five, and the Bombay Civil Courts Act, 1869 (XIV of 1869); It is hereby enacted as follows:- ____________ [1] For Statement of Objects and Reasons, see Bombay Government Gazette, 1949, Part V, page 165. 1. Short Title And Commencement :- (1) This Act may be called the Bombay Seals Act, 1949. (2) It shall come into force on such date as the Provincial Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Clause 6 Of The Letters Patent Of 28Th December, 1865 :- In clause 6 of the Letters Patent of the High Court of Judicature for the Presidency of Bombay, bearing date the twenty-eighth day of December, One thousand eight hundred and sixty-five, for the words "Our Royal Arms" the words "the Asoka Capital Motif" shall be substituted. 3. Section 3 :- [Amendments made by these sections have been incorporated in the Bombay Civil Courts Act, 1869, (XIV of 1869).] 4. Section 4 :- [Amendments made by these sections have been incorporated in the Bombay Civil Courts Act, 1869, (XIV of 1869).]