Section 30(3) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(3)For the purpose of holding an enquiry or proceeding under this Act, the Court shall have the same powers as are vested in Courts in respect of -(a)proof of facts by affidavit;(b)summoning and enforcing the attendance of any person, and examining him on oath;(c)compelling the production of documents; and(d)issuing commissions for the examination of witnesses.
