Section 135 in Rajasthan Co-operative Societies Act, 1965
135. Powers of civil court.
(1)In performing the functions conferred on it by or under this Act, the Tribunal, the Registrar, the arbitrator, or any other person deciding a dispute and the liquidator of a co-operative society shall have all the powers of a civil court, while trying a suit, under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely:(a)summoning and enforcing the attendance of any person and examining him on oath:(b)requiring the discovery and production of any document:(c)proof of facts by affidavits: and(d)issuing commissions for examination of witnesses.(2)In the case of any affidavit, any officer, appointed by the Tribunal, Registrar, the arbitrator, or any other person deciding a dispute or the liquidator, as the case may be, in this behalf may administer the oath to the deponent.
