Section 4(1) in The Jammu And Kashmir Commission Of Inquiry Act, 1962
(1)The Commission shall have the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, Svt. 1977, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person 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 copy thereof from any Court or Office;(e)issuing commission for the examination of witnesses or documents;(f)any other matter which may be prescribed.Explanation.—For the purpose of enforcing the attendance of any person, the local limits of the jurisdiction of the Commission shall be throughout the State.
