(9)The Administrator shall have all the powers of 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)summoning and enforcing attendance of witnesses and examining them on oath;(b)requiring the production of documents; and(c)receiving evidence on affidavits.and any proceeding before the Administrator under this section shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of Indian Penal Code (45 of 1860).
