Section 71(6) in Uttarakhand Co-Operative Societies Act, 2003
(6)The Registrar, arbitrator, or the board of arbitrators shall have power to summon & enforce attendance of witnesses including the parties interested or any of them & to compel them to give evidence on oath, affirmation or affidavit and to compel the production of documents by the same means & as far as possible in the same manner as is provided in the case of a civil court by the code of civil procedure 1908 :Provided that the officer who has been directly involved in the matter shall not be appointed as arbitrator or a member of the board of arbitrators.
