Section 42(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)Subject to such restrictions, limitations and conditions as may he prescribed, the Registrar and such of his subordinate officers and other officers of the State Development Bank and District Development Banks as are authorised by him in this behalf by a general or special order in writing, shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908), when trying a suit, and exercise them in respect of the following matters; namely :-(a)enforcing attendance of any person and examining him on oath or affirmation;(b)compelling production of documents; and(c)issuing commission for examination of witnesses.
