Section 17(10) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
(10)In processing a complaint under this Act, the Appropriate Authority shall have the same powers as are vested in a civil court under the Code of Civil Procedure, Samvat 1977 while trying a suit in respect of the following matters, namely:(a)the summoning and enforcing attendance of any person and examining him on oath or on solemn affirmation;(b)the discovery and production of any documentary material object producible as evidence;(c)the reception of evidence on affidavits;(d)issuing of any commission for the examination of any witness; and(e)any other matter which may be prescribed.
