Section 5(1) in M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979
(1)[Every inquiring authority] [Substituted by M.P. Act No. 16 of 1997 (w.e.f. 5-4-1997).] shall have the same powers as are vested in Civil Court under the Code of Civil Procedure, 1908 (No. 5 of 1908), while trying a suit, in respect of the following matters, namely,-(a)the summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document or other material which is producible as evidence;(c)the requisitioning of any public record from any Court of office;(d)issuing commissions for the examination of witnesses or documents.
