10. Power of Persons making inquiry under Section 8 and 9-
(1)The Court, when making an inquiry under section 8 and any person making an investigation under section 9 shall have respectively for the purposes of such inquiry or investigation, the powers vested in a Court under the Code of Civil Procedure, 1908, in respect of the following matters, namely :(a)enforcing the attendance of any person and examining him on oath or affirmation ;(b)compelling the production of documents or material objects ;(c)issuing commissions for the examination of witnesses ;(d)taking or receiving evidence on affidavits.(2)An inquiry or investigation referred to in sub-section (1) shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code.
