Section 135(1) in Rajasthan Co-operative Societies Act, 1965
(1)In performing the functions conferred on it by or under this Act, the Tribunal, the Registrar, the arbitrator, or any other person deciding a dispute and the liquidator of a co-operative society shall have all the powers of 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)summoning and enforcing the attendance of any person and examining him on oath:(b)requiring the discovery and production of any document:(c)proof of facts by affidavits: and(d)issuing commissions for examination of witnesses.
