AIR 1967 CALCUTTA 636

Calcutta High Court

Hon'ble Judge(s): P. B. Mukharji , J

Diplomatic and Consular Officers (Oath and Fees) Act (41 of 1948) , S.3— Notary Public in India is not a person competent to administer oath to a deponent affirming affidavit, but that in U. S. A. is so authorised by law of State of New York - Mutual recognition of notarial acts between India and U. S. A. - Proceeding for winding up company - Affidavits sworn before Notary Public in U. S. A., certified under seal of county clerk and Clerk of Supreme Court, New York and forwarded under certificate of Consulate General of India in New York - Such affidavits are authentic and are admissible - (1854) 43 ER 1124 and (1884) 25 Ch D 769, Applied-Origin of Office of Notary Public traced-Suggestion made to Central Government to issue notification and to frame rules u/S.14, S.15 of Notaries Act. High Court Rules and Orders. Calcutta High Court (Original Side) Rules (1914) , Chap.14 R.3, Chap.15 R.5— Civil P.C. (5 of 1908) , S.139— Evidence Act (1 of 1872) , S.82— Oaths Act (10 of 1873) , S.4.— Companies Act (1 of 1956) , S.439— Company Rules (1959) , R.6— Notaries Act (53 of 1952) , Preamble, S.14, S.15— (Para 14 30 32 33 34 37) .....