Section 539 in The Code of Criminal Procedure, 1989 (1933 A. D.)
539. Courts and persons before whom affidavits may be sworn.
- Affidavits and affirmations to be used before any Court in the State may be sworn and affirmed before such Court or any Magistrate or other Court in the State, but if the affidavit or affirmation is made outside the limits of the State, it may be sworn or affirmed before any tribunal competent in that behalf according to the law of locality where the affidavit or affirmation is made.
