The Gujarat Public Authorities Seals Act, 2004

 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
The following Act of the Gujarat Legislature, having been assented to 
by the Governor on the 25 th  May, 2004 is hereby published for general 
information. 
 
S. S. PARMAR, 
Secretary to the Government of Gujarat, 
Legislative and Parliamentary Affairs Department. 
 
 
GUJARAT ACT NO.  13  OF 2004. 
 
 
 (First published, after having received the assent of the Governor in the 
“Gujarat Government Gazette ”, on the 26th  May, 2004). 
 
AN  ACT 
 
 
to enable the Government to prescribe the Official Seals of Sessions Judge, 
Magistrate and other public authorities. 
 
 It is hereby enacted in the Fifty -fifth Year of the Republic of India as 
follows:- 
 
1. (1) This Act may be called the Gujarat Public Authorities 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. 
Short title, extent 
and 
commencement.  
 
2. The State Government may, by notification in the Official Gazette , 
direct what official seals each of the following pu blic 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 legal ly 
competent to prescribe. 
 
3. The Bombay Public Authorities Seals Act, 1883, 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the State of Gujarat, is hereby repealed: 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so repealed and anything done or any action taken (including any appointment, 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, form, 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 provision of this Act and shall continue in force accordingly, 
unless and until superseded by anything done or any action taken under this 
Act. 
 
 
 
 
 
 
 
 
 
 
 
 
 
Power of 
State 
Government 
to prescribe 
seals of 
public 
authorities.
Repeal and 
savings.
Bom.V of 
1883.  

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