Section 9(1)(a) in The Maharashtra Devdasi System (Abolition) Act, 2005

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

(a)all the powers of a Civil Court under the Code of Civil Procedure, 1908, in respect of the following matters, namely:-

(i)summoning and enforcing the attendance of any person and examining him on oath;

(ii)requiring the discovery and production of any document;

(iii)receiving evidence on affidavits;

(iv)requisitioning any public record or copy thereof from any Court or office;

(v)issuing Commissions for the examination of witnesses or documents; and

(vi)such other matters as may be prescribed.

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