Section 23 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
23. Power to summon witness and take evidence.
- The Board shall, for the purposes of enquiry under this Act, have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters, namely:(a)enforcing the attendance of any person or examining him on oath:(b)requiring the discovery and the production of documents:(c)receiving evidence on affidavit; and(d)engaging Commission for the examination of witnesses.
