(1) Any affidavit, required to be sworn under the provisions, or for the purposes of this Part may be sworn-

(a) in India, before any ¹[Court or the Tribunal], Judge or person lawfully authorised to take and receive affidavits; and

(b) in any other country, either before any Court, Judge or person lawfully authorised to take and receive affidavits in that country or before an Indian Consul or Vice-Consul.

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(2) ³[All Courts, Tribunal], Judges, Justices, Commissioners and persons acting judicially in India shall take judicial notice of the seal, stamp or signature, as the case may be, of any ⁴[such Court, Tribunal] Judge, person, Consul or Vice-Consul, attached appended or subscribed to any such affidavit or to any other document to be used for the purposes of this Part.