Section 4 in The Foreigners (Tribunals) Order, 1964
4. Power of Tribunals.
- The Tribunal shall have the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 in respect of 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 document;(c)issuing commissions for the examination of any witness.
