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State of Kerala - Section

Section 13 in Kerala Record of Rights Act, 1968

13. Power to summon witnesses, etc.

- Any officer exercising any power or performing any function under this Act shall for the purposes of this Act have ail the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters, namely:-
(a)summoning and enforcing the attendance of any person and examining him on oath;
(b)receiving evidence on affidavit;
(c)any other matter which may be prescribed.