(1)The Tribunal shall, for the purpose of conducting an inquiry under this Act, have the powers of a civil court while trying a suit, under· the Code of Civil Procedure, 1908 (Central Act V of 1908), in respect of the following matters, namely:(i)summoning and enforcing attendance of any person.(ii)requiring the discovery and production of any document; and(iii)issuing commissions for the examine of witness or documents.
