Section 14(1)(c) in Haryana Lokayukta Act, 2002

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(c)shall have all the powers of civil court while trying a suit under 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 any document;

(iii)receiving evidence on affidavits;

(iv)requisitioning any public record or copy thereof from any court or office; and

(v)issuing commissions for the examination of witnesses or documents :

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