Section 2(d) in The M.P. Commissioner of Oaths Rules, 1976
(d)"Commissioner of Oaths" means person other than Civil Courts or Magistrates authorized under Section 139 (a) C.P.C. or under Section 297 Cr.P.C. or any other Court generally or specially empowered under Section 139 (c), C.P.C. to administer oath to the deponent.
