Section 106(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)An officer investigating the affairs of a Market Committee under sub-section (1) or the Director or the Government examining the proceeding of any Market Committee under section 114 shall have the power to summon and enforce the attendance of officer(s) or Member(s) of the Market Committee and to compel him/ them to give evidence arid to produce documents by the same means and as far as possible in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1973.
