Section 14(1)(b) in The Punjab Lokpal Act, 1996

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State of Punjab - Subsection

Section 14(1)(b) in The Punjab Lokpal Act, 1996

(b)shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908, only 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;

(v)issuing commissions for the examination of witnesses; and

(vi)such other matters as may be prescribed.

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State of Punjab - Subsection

Section 14(1)(b) in The Punjab Lokpal Act, 1996