Section 9 in The Goa, Daman and Diu Debt Relief Act, 1980
9. Board to have certain powers of civil court.
- The Board shall have, for the purposes of this Act, all the powers of a civil court, while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in relation to 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 documents;(c)taking evidence on affidavits;(d)requisitioning any public record from any court or office;(e)issuing commissions for the inspection of property or for the examination of witnesses;(f)inspection of property;(g)any other matter which may be prescribed.
