Section 28(7) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
(7)For the purposes of discharging its functions under this Act, the Board shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, in respect of matters relating to—(a)summoning and enforcing the attendance of any person and examining her on oath;(b)receiving evidence of affidavit requiring the discovery and production of documents;(c)inspecting any data, book, document, register, books of account or any other document; and(d)such other matters as may be prescribed.
