Section 6 in The Fugitive Economic offenders Act, 2018
6. Powers of Director and other officers.
- The Director or any other officer shall, for the purposes of section 4, 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:-(a)discovery and inspection;(b)enforcing the attendance of any person, including any officer of a reporting entity and examining him on oath;(c)compelling the production of records;(d)receiving evidence on affidavits;(e)issuing commissions for examination of witnesses and documents; and(f)any other matter which may be prescribed.
