Section 3 in Diplomatic and Consular Officers (Oaths and Fees) Act, 1948
3. Powers as to oaths and notarial acts abroad.-
(1)Every diplomatic or consular officer may, in any foreign country or place where he is exercising his functions, administer any oath and take any affidavit and also do any notarial act which any notary public may do within [a State] [Substituted for the word Part A States by 3 A.L.O., 1956]; and every oath, affidavit and notarial act administered, sworn or done by or before any such person shall be as effectual as if duly administered, sworn or done by or before any lawful authority in [a State] [Substituted for the word Part A States by 3 A.L.O., 1956].(2)Any document purporting to have affixed, impressed or subscribed thereon or thereto the seal and signature of any person authorized by this Act to administer an oath in testimony of any oath, affidavit or act, being administered, taken or done by or before him, shall be admitted in evidence without proof of the seal or signature being the seal or signature of that person, or of the official character of that person.
