Section 22(6) in The Maharashtra Medical Council Act, 1965
(6)In holding any inquiry under this section, the Council or the Executive Committee, as the case may he, shall have the same powers as are vested in Civil Courts under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters namely:-(a)enforcing the attendance of any person, and examining him on oath;(b)compelling he production of documents;(c)issuing of commissions for the examination of witnesses.
