Section 297(1) in The Code of Criminal Procedure, 1973
(1)Affidavits to be used before any Court under this Code may be sworn or affirmed before -(a)[ any Judge or any Judicial or Executive Magistrate, or] [ Substituted by Act 45 of 1978, Section 22, for Cl. (a) (w.e.f. 18-12-1978).](b)any Commissioner of Oaths appointed by a High Court or Court of Session; or(c)any Notary appointed under the Notaries Act, 1952 (53 of 1952).
