Section 117 in Presidency-towns Insolvency Act, 1909
117. Swearing of affidavits.
- Any affidavit may be used in a Court having jurisidiction under this Act if it is sworn-(a)in the States, before-(i)any Court or Magistrate, or(ii)any officer or other person appointed to administer oaths under the Code of civil Procedure, 1908 (5 of 1908);(b)in England, before any person authorized to administer oaths in His Majesty' s High Court of Justice, or in the Court of Chancery of the County Palatine of Lancaster, or before any Registrar of a Bankruptcy Court, or before any officer of a Bankruptcy Court authorized in writing in that behalf by the Judge of the Court or before a Justice of the peace for the county or place where it is sworn;(c)in Scotland or in Ireland, before a Judge Ordinary, Magistrate or Justice of the Peace; and(d)in any other place, before a Magistrate or Justice of the Peace or other person qualified to administer oaths in that place (he being certified to be a Magistrate or Justice of the Peace, or qualified as aforesaid, by 1 an Indian Consul or Political Agent] or by a notary public).
