Section 83 in The Punjab Co-operative Societies Act, 1961
83. Powers of Civil Court.
(1)In exercising the functions conferred on it by or under this Act, the Registrar, the arbitrator or any other person deciding a dispute under Section 56 and the liquidator of a co-operative society or person entitled to audit, inspect or hold an inquiry shall have all the powers of a civil court, while trying a suit, under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following mattes, 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 affidavit ; and(d)issuing commission for examination of witnesses.(2)In the case of an affidavit, any officer appointed by the Registrar, the arbitrator or any other person deciding a dispute and the liquidator, as the case may be, may administer the oath to the deponent.
