Section 14(1) in Andhra Pradesh Women's Commission Act, 1998
(1)The Commission shall, for the purpose of any inquiry under this Act have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters namely:-(a)summoning and enforcing the attendance of any witness and examining him:(b)requiring the discovery and production of any document:(c)receiving evidence on affidavits:(d)requisition any public records or copy thereof from any public Office:(e)issuing commissions for the examination of witnesses.
