13. Registrar General, Registrar and Assistant Registrar to have powers of Civil Court.
- [For the purposes of sections 7 and 13A, the Registrar, Assistant Registrar and, as the case may be, the officer authorised under section 13A] [These words and figures were substituted for the words and figure 'For the purpose of section the Registrar and Assistant Regstrar' by Bombay 50 of 1959, Section 4(k).] and for the purposes of section 12 the Registrar General, shall have and may exercise the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, in respect of the following matters:-(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and material objects;(c)issuing commissions for the examination of witnesses; and(d)proof of facts by affidavits.
