Section 71(1) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(1)The State Commissioner shall, for the purpose of discharging his functions under this Act, have the same powers of a civil court as are vested in a court under the Code of Civil Procedure, Samvat 1977 while trying a suit, in respect of the following matters, namely :-(a)summoning and enforcing the attendance of witnesses ;(b)requiring the discovery and production of any documents ;(c)requisitioning any public record or copy thereof from any court or office ;(d)receiving evidence on affidavits ; and(e)issuing commissions for the examination of witnesses or documents.
