(4)The tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, (V of 1908.) when trying a suit, in respect of the following matters, namely:-(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and material objects;(c)issuing commissions for the examination of witnesses ;(d)such other matters as may be prescribed.
