Section 23(5) in The Bombay Homoeopathic Practitioners' Act, 1959
(5)In holding inquiries under this section, the [Council] shall have the same powers as are vested in Civil Courts under the Code of Civil Procedure, 1908 when trying a suit, in respect of the following matters, namely(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents;(c)issuing of commissions for the examination of witnesses.
