Section 34 in West Bengal Veterinary Practitioners Act, 1960
34. Proceedings in inquiries.
- For the purpose of any inquiry under clause (b) of sub-section (3) of section 21, the Council shall have the powers of a Civil Court while disposing of suits under the Code of Civil Procedure, 1908, (Act V of 1908) in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any person and examining him on oath,(b)requiring the discovery and production of documents, and(c)receiving evidence on affidavits.
