558. [Tribunal] or person before whom affidavit may be sworn
(1)Any affidavit required to be sworn under the provisions, or for the purposes, of this Part may be sworn-(a)in India, before any [Court or the Tribunal] [Substituted by Act 11 of 2003, Section 113, for " Court" . ], Judge or person lawfully authorised to take and receive affidavits; and(b)in any other country, either before any Court, Judge or person lawfully authorised to take and receive affidavits in that country or before an Indian Consul or Vice-Consul.[* * *] [ Explanation omitted by Act 62 of 1956, Section 2 and Schedule (w.e.f. 1.11.1956).](2)[All Courts, Tribunal, Judges, Justices, Commissioners and persons acting judicially in India shall take judicial notice of the seal, stamp or signature, as the case may be, of any [such Court, Tribunal] [ Substituted by Act 11 of 2003, Section 113, for " All Courts" .],[Judge, person, Consul or Vice-Consul, attached, appended or subscribed to any such affidavit or to any other document to be used for the purposes of this part.] [ Substituted by Act 11 of 2003, Section 113, for " All Courts" .]Provisions as to dissolution
