(2)Without prejudice to the powers conferred by sub-section (1) or by or under any other law for the time being in force, any Court, Judge, Magistrate or person may administer oaths and affirmations for the purpose of affidavits, if empowered in this behalf(a)by the High Court, in respect of affidavits for the purpose of judicial proceedings; or(b)by the State Government, in respect of other affidavits.
