Section 32(5) in The Civil Liability For Nuclear Damage Act, 2010
(5)The Commission shall have, for the purposes of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, (5 of 1908) while trying a suit, in respect of the following matters, namely:–(a)summoning and enforcing the attendance of any person and examining him on oath;(b)the discovery and production of documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copies thereof from any court or office;(e)issuing of commission for the examination of any witness;(f)any other matter which may be prescribed.
