Section 108(1) in Sikkim Co-Operative Societies Act, 1978
(1)In exercising the function conferred by or under this Act, the Government, the Registrar, the arbitrator or other person deciding a dispute and the liquidator or an auditor of a society 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 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 witness,
