74. Registrar of Copyrights and 1 [Appellate Board] to possess certain powers of civil courts.-- The Registrar of Copyrights 2 *** shall have the powers of a civil court when trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely, -- (a) summoning and enforcing the attendance of any person and examining him on oath; (b) requiring the discovery and production of any document; (c) receiving evidence on affidavits; (d) issuing commissions for the examination of witnesses or documents; (e) requisitioning any public record or copy thereof from any court or office; (f) any other matter which may be prescribed. Explanation. --For the purpose of enforcing the attendance of witnesses, the local limits of the jurisdiction of the Registrar of Copyrights or the 1 [Appellate Board], as the case may be, shall be the limits of the territory of India.Open in Lexace · Ask the AI about this section
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