Section 132B in Himachal Pradesh Co-Operative Societies Rules, 1971
132B. [ Tribunal to have powers of civil court. [Inserted vide H.P. extra ordinary gazette dated the 27th April, 1976.]
(1)In exercising the functions conferred on it by or under the Act and the rules framed thereunder, the Tribunal shall have the same powers as are vested in a civil court in respect of :-(a)proof of facts by affidavit,(b)Summoning and enforcing the attendance of any person and examining him on oath.(c)compelling discovery of the production of documents, and(d)issuing commissions for the examination of witness.(2)In the case of any such affidavit, any officer appointed by the Tribunal in this behalf may administer the oath to the deponent.]
