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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1) in The Assam Debt Conciliation Act, 1936

(1)Subject to any rules prescribed by the Board may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents as are conferred on a Civil Court by the Code of Civil Procedure, 1908.