Maharashtra act 022 of 1949 : The Bombay Seals Act, 1949.

Section 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.

Section 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.

Section 3.Amendment of section 11 of Act XIV of 1869. (Not printed.)

[Amendments made by these sections have been incorporated in the Bombay Civil Courts Act, 1869 (XIV of 1869).]

Section 4.Amendment of section 29 of Act XIV of 1869. (Not printed.)

[Amendments made by these sections have been incorporated in the Bombay Civil Courts Act, 1869 (XIV of 1869).]