Section 16 in The Punjab Relief of Indebtedness Act, 1934
16. Power of board to require attendance of persons and production of documents and to receive evidence.
- Any board empowered under this Act may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents as are conferred on civil courts by the Code of Civil Procedure, and every proceeding before the board shall be deemed a judicial proceeding.
