(5)Notwithstanding anything contained in any other law for the time being in force or any contract to the contrary, any person making an inspection under this section shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:-(i)the discovery and production of books of account and other docu-ments, at such place and such time as may be specified by such person;(ii)summoning and enforcing the attendance of persons and examining them on oath;(iii)inspection of any books, registers and other documents of the company at any place.
