Section 20(6) in The Maharashtra Medical Practitioners Act, 1961
(6)In holding any inquiry under this section, [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, Section 22(a).] [or the Executive Committee] [These words were substituted for the word 'or a Committee appointed by the Board' by Maharashtra 19 of 1962, Section 6(b).] shall have the same powers as are vested in Civil Courts under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely:-(a)enforcing the attendance of any person, and examining him on oath;(b)compelling the production of documents;(c)issuing of commissions for the examination of witnesses.
