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[Cites 0, Cited by 1] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(c) in The Calcutta Improvement Act, 1911

(c)the President of the Tribunal shall have power to summon and enforce the attendance of witnesses, and to compel the production of documents, by the same means, and (so far as may be) in the same manner, as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908; and