Section 38(4) in The M.P. Co-Operative Tribunal Regulations, 2000
(4)Affidavits intended for use before the Tribunal may be made before and attested by any of the following persons:-(a)Any Judicial Officer, Magistrate or other Presiding Officer of Civil or Criminal Court.(b)Any Notary appointed under the Notaries Act (Central Act LIII of 1952).
