The Bombay Seals Act, 1949.

1949 : Bom. XXII]  1 
THE BOMBAY SEALS ACT, 1949 
     [Text as on 18th July 2024] 
________________ 
CONTENTS 
 
PREAMBLE. 
SECTIONS. 
 1. Short title and commencement. 
 2. Amendment of clause 6 of the Letters Patent of 28th December 1865. 
 3. Amendment of section 11 of Act XIV of 1869. (Not printed.)  
 4. Amendment of section 29 of Act XIV of 1869. (Not printed.) 
   
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Bombay Seals Act, 1949 [1949 : Bom. XXII 
1949 : Bom. XXII]          The Bombay Seals Act, 1949 3                                       
BOMBAY ACT No. XXII OF 19491 
[THE BOMBAY SEALS ACT, 1949.] 
[This Act received the assent of the Governor on the 6th May 1949; assent was first published,  
in the Bombay Government Gazette, Part IV, on the 12th May 1949.] 
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 of 
the High Court of Judicature for th e Presidency of Bombay, bearing date 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.  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 28 th 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.  
3-4.  [Amendments made by these sections have been incorporated in the Bombay Civil Courts 
Act, 1869 (XIV of 1869).]  
 
  
 
 
                                                   
1  For Statement of Objects and Reasons  of the L. A. Bill No. XXX of 1949 , see Bombay Government Gazette  1949, 
Extraordinary, Part V, page 165. 

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