Section 18 in The M.P. Industrial Employment (Standing Orders) Act, 1961
18. Certifying Officer, Labour Court and Industrial Court to have powers of Civil Courts.
- In any proceeding under this Act except in respect of an offence, Certifying Officer, the Labour Courts and the Industrial Courts shall have all the powers of a Civil Court for the purposes of receiving evidence, administering oaths, enforcing the attendance of witness and compelling the discovery and production of documents and shall be deemed to be a Civil Court within the meaning of Sections [345 and 346 of the Code of Criminal Procedure, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No. 25 of 1985.]
