(4C)Every Bench referred to in sub-section (4-B) shall have powers which are vested in a Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:-(a)discovery and inspection of documents or other material objects producible as evidence;(b)enforcing the attendance of witnesses and requiring the deposit of their expenses;(c)compelling the production of documents or other material objects producible as evidence and impounding the same;(d)examining witnesses on oath;(e)granting adjournments;(f)reception of evidence on affidavits.
