Section 11 in The Assam Debt Conciliation Act, 1936
11. Powers of Board to require attendance of persons and production of documents and to receive evidence.
(1)Subject to any rules prescribed by the Board may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents as are conferred on a Civil Court by the Code of Civil Procedure, 1908.(2)Any person present may be required by the Board to give evidence or to produce any document then and there in his possession or power.
