Section 5 in East Punjab Refugees (Registration of Claims) Act, 1948
5. Powers.
- The Registrar shall have all powers of a civil curt for the purposes of receiving evidence, attesting affidavits, administering oaths, enforcing attendance of witnesses and compelling the discovery and production of documents, and shall be deemed to be a court within the meaning of sections 480 and 482 of the Code of Criminal Procedure, Act V of 1898.
