Section 73(1) in The M.P. Industrial Relations Act, 1960
(1)For the purpose of holding an enquiry or proceeding under this Act, the Registrar, a Labour Court, the Industrial Court, a Board and a Court of Enquiry shall have the same powers as are vested in Civil Courts under the Code of Civil Procedure, 1908 (V of 1908), 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;(d)issuing commissions for the examination of witnesses; and(e)such other matters as may be prescribed.
