Section 3(10) in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013
(10)The Board shall while inquiring into the matters in discharge of its functions under this Act, have all the powers of a civil court while trying a civil suit under the Civil Procedure Code, 1908, and in particular, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person from the State and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any Court or office;(e)issuing commissions for the examinations of documents and witnesses;(f)any other matter which may be prescribed.
