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[Cites 0, Cited by 3] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2) in The Wakf Act, 1995

(2)For the purposes of an inquiry under this section, the Board or any person authorised by it in this behalf, shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) for enforcing the attendance of witnesses and production of documents.