Section 7(3) in The High Denomination Bank Notes (Demonetisation) Act, 1978
(3)Every declaration under this section shall, for the purpose of identifying the person making it, be attested by the manager or other person in charge of the bank, if any, with which he maintains an account, or by a salaried Magistrate or a Justice of the P. ace or a police officer not below the rank of an Inspector of Police,
