Section 133(2) in The Delhi Co-Operative Societies Act, 2003
(2)In the case of an affidavit, the Registrar or any officer appointed by him, the [arbitrator] [Substituted by Delhi Act 1 of 2005, section 16, for "arbitration council" (w.e.f.1-4-2005)], the liquidator or the Tribunal, as the case may be, may administer the oath to the deponent.
