Section 55(1)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

(a)the following powers of Court of Civil jurisdiction under the Code of Civil Procedure, 1908 (V of 1908) namely :

(i)to summons and enforce the attendance of any person and examine him on oath or affirmation;

(ii)to compel the production of documents or accounts and to impound or detain them;

(iii)to issue commissions for the examination of witness; and

(iv)to require or accept proof of facts by affidavits; and

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