Section 77B(1) in The M.P. Co-Operative Societies Act, 1960
(1)In exercising the powers conferred on it by or under this Act, the Tribunal shall have all the powers as are vested in Civil Court while trying a suit under the Code of Civil Procedure, 1908 (No. V of 1908), in respect of the following matters, namely :-(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling discovery or the production of any document; and(d)issuing commissions for the examination of witnesses.
