Section 73(4) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(4)The Managing Director shall, for the purpose of holding any enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely -(a)issuing the summon and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents.
