Section 333(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Affidavits to be used before any Court under this Sanhita may be sworn or affirmed before-(a) any Judge or Judicial or Executive Magistrate; or(b) any Commissioner of Oaths appointed by a High Court or Court of Session; or(c) any notary appointed under the Notaries Act, 1952.
