Section 10A in The Maharashtra State Minorities Commission Act, 2004
10A. [ Powers of Commission. - (1) The Commission shall, while performing any of its function under sub-section (1) of section 10 have all the powers of a civil court trying a suit under the Code of Civil Procedure, 1908, and, in particular, in respect of the following matters, namely:-
(a)summoning and enforcing the attendance of any person from any part of the State and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or document or copy of such record or document from any office; and(e)issuing commissions for the examination of witnesses and documents.]
