Section 11 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
11. Power of Board to require attendance of persons and production of documents and to receive evidence. - (1) Subject to the provisions of Sections 132 and 133 of the Code of Civil Procedure, 1908 (V of 1908), and to rules made under Section 25, A Board shall have power to summon any person whose attendance it considers necessary either to be examined as a party or to give evidence as a witness or to produce any document [for the purpose of ascertaining the antencedents of any debt or for any other purpose in connection with an inquiry under this Act].
(2)Any person present may be required by a Board to give evidence or to produce any document then and there in his possession or power.
