Section 18(4) in The Bihar Minimum Wages Rules, 1951
(4)The provisions of the Code of Civil Procedure, 1908, relating to the summoning and enforcement of the appearance of witnesses and the production of documents shall, so far as may be apply to proceeding before a committee [**] [Words 'Advisory Committee' omitted by Notification No. VI/W3-1022/58L, 19583 dated 22.11.1958.] or the Board.
