Section 9(3) in The M.P. Rajya Vitta Ayog Adhiniyam, 1994
(3)The Commission shall be deemed to be a Civil Court for purposes of Sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).Explanation :- For the purpose of enforcing the attendance of witnesses, the local limits of the Commission's jurisdiction shall be the limits of the territory of State of Madhya Pradesh.
