Section 12 in The Jammu and Kashmir Debtors, Relief Act 1976
12. Power of Board to require attendance of persons and production of documents and to receive evidence.
- Any Board 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 a Civil Court by the Code of Civil Procedure, Samvat 1977, and every proceeding before the Board shall be deemed a judicial proceeding.
