Section 35(2) in Jharkhand Agricultural Produce Markets Act, 2000
(2)The Managing Director of the Board or any other officer authorised under sub-section (1) shall for the purposes of the said sub-section have powers to summon, and enforce the attendance of witnesses and to compel the production of documents by the same means and, so far as may be, in the same manner as provided in the Code of Civil Procedure, 1908 (V of 1908).]
