Section 91 in Arunachal Pradesh Co-operative Societies Act, 1978
91. Power to enforce attendance, etc.
- The Registrar or the person authorised by him, when acting under Sections 84, 87 or 90 shall have the power to summon and enforce the attendance of any person to give evidence and examine him on oath or affirmation or by affidavit or to compel the production of any document or other material object by the same means and in the same manner as is provided in the case of a civil Court under the Code of Civil Procedure, 1908 (V of 1908) or the analogous law in force in the Union Territory of Arunachal Pradesh.
