Section 3(1) in Diplomatic and Consular Officers (Oaths and Fees) Act, 1948
(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].
