Section 13 in Tamil Nadu Debt Conciliation Act, 1936
13. Power of board to require attendance of persons and production of documents.
(1)Subject to rules made under this Act, a board may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents as are conferred on a Civil Court by the [Code of Civil Procedure, 1908 (Central Act V of 1908)]. [Now, short title changed as the Registration Act, 1908.](2)Any person present may be required by a board to furnish any information or to produce any document then and there in his possession or power.
