Section 14 in The Karnataka Money-Lenders Act, 1961
14. Registrar and Assistant Registrar to have powers of Civil Court.—
For the purposes of sections 7 and 13, the Registrar and Assistant Registrar shall have and may exercise the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, in respect of the following matters:—(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and material objects;(c)issuing commissions for the examination of witnesses; and(d)proof of facts by affidavits.
