Section 58(3) in THE MAJOR PORT AUTHORITIES ACT, 2021
(3)Notwithstanding anything contained in any other law for the time being in force, while exercising the powers under sub-section (1), the Adjudicatory Board shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit, in respect of the following matters, namely:—(a)the discovery and production of books of account and other documents, at such place and at such time as may be specified by the Adjudicatory Board;(b)summoning and enforcing the attendance of persons and examining them on oath;(c)issuing commissions for the examination of witnesses or documents; and(d)any other matter which may be prescribed.
