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Union of India - Section

Section 180B in The Railways Act, 1989

180B. Powers of officer authorised to inquire.—

While making an inquiry, the officer authorised shall have power to,—
(i)summon and enforce the attendance of any person and record his statement;
(ii)require the discovery and production of any document;
(iii)requisition any public record or copy thereof from any office, authority or person;
(iv)enter and search any premises or person and seize any property or document which may be relevant to the subject-matter of the inquiry.