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State of Gujarat - Section

Section 43 in Gujarat Court of Wards Act, 1963

43. Power to compel attendance of witness.

- For the purposes of this Act, the Court of Wards may summon and enforce the attendance of witnesses and compel them to give evidence, and compel the production of documents, by the same means and, as far as possible, in the same manner, as is provided in the case of a Civil Court by the Code of Civil Procedure, 1908 (V of 1908).