Section 115(1) in Rajasthan Co-operative Societies Act, 2001
(1)in performing the functions conferred on it by or under this Act, the Tribunal, the Registrar, the Arbitrator, or any, other person deciding a dispute and the Liquidator of a co-operative society shall have all the powers of a civil court, while trying a suit, under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)proof of facts by affidavits; and(d)issuing commissions for examination of witnesses.
