Section 50(1) in The Prevention of Money-Laundering Act, 2002
(1)The Director shall, for the purposes of section 12, 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] [Substituted for the words "banking company or a financial institution or a company," by Act No. 2 OF 2013], 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.
