Section 136(1) in West Bengal Co-operative Societies Act, 2006
(1)The Registrar, an audit officer, arbitrator, liquidator, or any person conducting an inspection or inquiry under chapter X shall, in so far as necessary for carrying out any of the purposes of this Act, have power to summon and enforce the attendance of witness and parties concerned and to examine them upon oath and to compel the production of any books, accounts, documents, securities, cash and other properties by the same means and so far as may be in the same manner as provided in the Code of Civil Procedure, 1908 (5 of 1908).
