(3)For the purposes of an enquiry under this section the Registrar shall have the same powers as are vested in a court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters-(a)enforcing attendance of any person and examining a person on oath or affirmation;(b)compelling the production of any document;(c)issuing commission for the examination of any witness or accounts; and(d)passing such interim orders as may be necessary in the ends of justice.
