Section 40(4)(j) in The West Bengal Maritime Board Act, 2000

[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(4)(j) in The West Bengal Maritime Board Act, 2000

(j)The arbitrator appointed under cause (d), while holding arbitration proceedings under this Act, shall have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters: -

(i)summoning and enforcing the attendance of any person and examining him on oath,

(ii)requiring the discovery and production of any documents,

(iii)receiving evidence on affidavits, and

(iv)issuing commissions for examination of witnesses or documents.

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State of West Bengal - Subsection

Section 40(4)(j) in The West Bengal Maritime Board Act, 2000