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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(j) in Karnataka Maritime Board Act, 2015

(j)the arbitrator appointed under this section, while holding arbitration proceedings under this Act, shall have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters, namely:-
(i)summoning and enforcing the attendance of any person and examining him on oath;
(ii)requiring the discovery and production of documents;
(iii)receiving evidence on affidavits;
(iv)issuing commissions for examination of witnesses or documents;