Every Tribunal shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:— (a) summoning and enforcing the attendance of witnesses and examining them on oath; (b) discovery and production of any document; (c) reception of evidence on affidavits; (d) requisitioning of public records from any court or office; (e) issuing of any commission for the examination of witnesses.Open in Lexace · Ask the AI about this section
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