Section 132B(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)In exercising the functions conferred on it by or under the Act and the rules framed thereunder, the Tribunal shall have the same powers as are vested in a civil court in respect of :-(a)proof of facts by affidavit,(b)Summoning and enforcing the attendance of any person and examining him on oath.(c)compelling discovery of the production of documents, and(d)issuing commissions for the examination of witness.
