Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Public Autorities Seals Act, 2004 13 of 2004 [] CONTENTS 1. Short title, extent and commencement 2 . Power of State Government to prescribe seals of public authorities 3. Repeal and savings Bom.V of 1883 Gujarat Public Autorities Seals Act, 2004 13 of 2004 [] An Act to enable the Government to prescribe the Official Seals of Sessions Judge. Magistrate and oilier public authorities. It is hereby enacted in the Fifty-fifth year of the Republic of India as follows: 1. Short title, extent and commencement :- (1) This Act may be called the Gujarat Public Autorities Seals Act, 2004 (2) It extends to the whole of the State of Gujarat. (3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Power of State Government to prescribe seals of public authorities :- The State Government may, by notification in the Official Gazette, direct what official seals each of the following public authorities shall have and use, namely :- (a) Sessions Judge, Additional Sessions Judge and Assistant Sessions Judge; (b) Magistrate; (c) any other judicial officer or public authority whose official seal is not prescribed by law and no other authority is legally competent to prescribe. 3. Repeal and savings Bom.V of 1883 :- The Bombay Public Authorities Seals Act. I 883 in its application to the State of Gujarat, is hereby repealed : Provided that such repeal shall not affect previous operation of the law so repealed and anything done or any action taken (including any appointment, notification, rule, order from application, reference, notice, report or certificate made or issued) under the law shall, in so far as it is not inconsistent with the provisions of this Act be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force accordingly, unless and untill superseded by anything done or any action taken under this Act.