Section 34(4) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(4)Affidavit shall be attested by any of the following persons, -(a)any Judicial Officer, Magistrate or other presiding Officer of the Civil or Criminal Court;(b)any Notary appointed under the Notaries Act, 1952 (No. 53 of 1952).
