(2)Warrants, depositions or statements on oath, which purport to have been issued or taken by any Court of justice outside India or copies thereof, certificates of, or judicial documents stating the facts of, conviction before any such Court shall be deemed to be duly authenticated if(a)the warrant purports to be signed by a Judge, Magistrate or Officer of the State[- - -] [[The words "or country" omitted by Act 66 of 1993, Section 3 (w.e.f.18.12.1993).]] where the same was issued or acting in or for such State [- - -] [[Thewords "or country" omitted by Act 66 of 1993, Section 3 (w.e.f.18.12.1993).]](b)the depositions or statements or copies thereof purport to be certified, under the hand of a Judge, Magistrate or Officer of the State [* **] [[The words "or country"omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).]]where the same were taken, or acting in or for such State [- - -] [[The words "or country" omitted by Act 66of 1993, Section 3 (w.e.f. 18.12.1993).]], to be theoriginal depositions or statements or to be true copies thereof, as the case may require;(c)the certificate of, or judicial document stating the fact of, a conviction purports to be certified by a Judge, Magistrate or Officer of the State [* **] [[The words "orcountry" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).]] where the conviction took place or acting in or for such State;(d)the warrants, depositions, statements, copies, certificates and judicial documents, as the case may be, are authenticated by the oath of some witness or by the official seal of a Minister of the State [- - -] [[The words "or country" omitted by Act
