Section 44(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)The Director and the officer shall have the power to summon and enforce the attendance of members and officers of the market committee and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as is provided in the case of a Civil Court by the Code of civil Procedure, 1908 (V of 1908).
