Section 11(3) in The Securities and Exchange Board of India Act, 1992
(3)Notwithstanding anything contained in any other law for the time being in force while exercising the powers under clause (i) or clause (ia) of sub-section (2) or sub- section (2A), the Board shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely :—(i)the discovery and production of books of account and other documents, at such place and such time as may be specified by the Board;(ii)summoning and enforcing the attendance of persons and examining them on oath;(iii)inspection of any books, registers and other documents of any person referred to in section 12, at any place;(iv)inspection of any book, or register, or other document or record of the company referred to in sub-section (2A);(v)issuing commissions for the examination of witnesses or documents.
