Section 152(1) in The Gujarat Co-Operative Societies Act, 1961
(1)In exercising the functions conferred on it by or under this Act, the Tribunal shall have the same powers as are vested in a Court 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.
