Section 70(3) in Kerala Cooperative Societies Act, 1969
(3)The Co-operative Arbitration Court shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), while trying a suit in respect of the following matters, namely:-(i)the summoning and enforcing the attendance of any defendant or witness and examining the witness on oath;(ii)the discovery and production of any document or other material object producible as evidence;(iii)the reception of evidence on affidavits;(iv)issuing of any commission for the examination of any witness; and(v)any other matter which may be prescribed.
