Section 6(7) in Uttar Pradesh Labour Welfare Fund Act, 1965
(7)The authority hearing any claim filed under sub-section (6) shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908,(Act No. V of 1908) when trying a suit, in respect of the following matters; namely-(a)summoning and enforcing the attendance of fully person and examining him on oath;(b)requiring the discovery and production of documents and(c)any other matters which may be prescribed.
