9D. Arbitrator to have certain powers of Civil Courts .-
The arbitrator appointed under section 9-B, while holding arbitration proceedings under this Act, shall have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely:--(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)reception of evidence on affidavits;(d)requisitioning any public record from any Court or office;(e)issuing commissions for examination of witnesses.]
