Section 77B in The M.P. Co-Operative Societies Act, 1960
77B. Tribunal to exercise powers of a Civil Court.
(1)In exercising the powers conferred on it by or under this Act, the Tribunal shall have all the powers as are vested in Civil Court while trying a suit under the Code of Civil Procedure, 1908 (No. V of 1908), in respect of the following matters, namely :-(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling discovery or the production of any document; and(d)issuing commissions for the examination of witnesses.(2)In the case of any such affidavit, any officer appointed by the Tribunal in this behalf may administer the oath to the deponent.
