Section 44A in The Bombay Court of Wards Act, 1905
44A. [ Power to compel attendance of witnesses. [This section was inserted by Section 9 of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).]
- For the purposes of this Act, the Court of Wards may summon and enforce the attendance of witnesses and compel them to give evidence, and compel the production of documents, by the same means and, as far as possible, in the same manner, as is provided in the case of a Civil Court by the Code of Civil Procedure, 1908],
