71. Arbitrator to have certain powers of civil court.
- The arbitrator appointed under this Chapter, while holding arbitration proceedings under this Act, 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)reception of evidence or affidavits;(d)requisitioning any public record from any court or office;(e)issuing commissions for examination of witnesses.
