Gujarat act 013 of 2004 : The Gujarat Public Authorities Seals Act, 2004

  • Date:
Department
  • Legal Department
Ministry
  • Ministry of Finance
Summary

EOG

Enforcement Date

7 May 2013

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The following Act of the Gujarat Legislature, having been assented to by the Governor on the 25thMay, 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 26thMay, 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.

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2. 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. The Bombay Public Authorities Seals Act, 1883, in its application to the State of Gujarat, is hereby repealed:

Provided that such repeal shall not affect previous operation of the law so repealed and anything done or any action taken (including any appointment, notification, rule, order, form, application, reference, notice, report or certificate made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done or taken under the corresponding provision of this Act and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act.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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SECTIONS