Section 21 in The Adjudicating Authority (Procedure) Regulations, 2013
21. Examination of witness and the issue of commissions.
- The provisions of the Code of Civil Procedure, 1908 (5 of 1908) relating to the issuing of commissions for examination of witnesses and documents shall, as far as may be applicable, apply in the matters of summoning and enforcing attendance of any person as witness and issuing a commission for examination of such witness.
