Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 139] [Entire Act] Union of India - Subsection Section 139(c) in The Code of Civil Procedure, 1908 (c)any officer appointed by any other Court which the State Government has generally or specially empowered in this behalf, may administer the oath to the deponent.
