Section 118(1) in The Maharashtra Industrial Relations Act, 1946
(1)For the purpose of holding an inquiry or proceeding under this Act, the Registrar, a Conciliator, a Wage Board, Board, Labour Court in its ordinary jurisdiction, a Court of Enquiry and the Industrial Court shall have the same powers as are vested in Courts in respect of--(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and.(d)issuing commissions for the examinations of witnesses.
