Section 13(3) in The Sick Industrial Companies (Special Provisions) Act, 1985
(3)The Board or the Appellate Authority shall, for the purposes of any inquiry or for any other purpose under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying suits in respect of the following matters, namely:-(a)the summoning and enforcing the attendance of any witness and examining him on oath;(b)the discovery and production of document or other material object producible as evidence;(c)the reception of evidence on affidavit;(d)the requisitioning of any public record from any Court or office;(e)the issuing of any commission for the examination of witnesses;(f)any other matter which may be prescribed.
