Section 10(2) in The Maharashtra State Commission For, Women Act, 1993
(2)The commission shall, while investigating any matter referred to in clause (a) or sub-clauses (i) and (ii) of Clause (f) of sub-section (1), have all the powers of a Civil Court trying a suit, and in particular, in respect of the following matters, namely:,(a)summoning and enforcing the attendance of any person from any part in the State and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any Court or office;(e)issuing commissions for the examination of witness and documents; and(f)any other matter which may be prescribed.
