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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(3) in The Maharashtra Aerial Ropeways Act, 1956

(3)Such officer may summon and enforce the attendance of witnesses and compel the production of documents by the same means, and, as far as possible in the same manner as is provided by the Code of Civil Procedure, 1908, in the case of civil court.