- Any officer empowered under this Act to conduct any inquiry may exercise all such powers connected with the summoning and examining of witnesses, as are conferred on Civil Courts by the [Code of Civil Procedure;] [Act 8 of 1859 was repealed and re-enacted by Act 10 of 1877, which again was repealed and re-enacted by Act 14 of 1882. The latter Act has again been repealed and re-enacted by the Code of Civil Procedure, 1908 (5 of 1908), and this reference should not to be taken to be made to the latter Code-see Section 158 thereof.] and every such enquiry shall be deemed a judicial proceeding.
