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State of West Bengal - Section
Section 16 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
16.
[***] [Section 16 omitted by section 18, ibid (w.e.f. 10.9.2010)]| Section 16 omitted by section 18, ibid (w.e.f. 10.9.2010), Omitted section read as under16. Powers of the prescribed authority to summon and enforce attendance of witnesses and other persons.- The prescribed authority shall have all the powers as of Civil Court constituted under the Code of Civil Procedure, 1908. while trying a suit, in respect of the following matters, namely :(1) summoning and enforcing the attendance of the complainant or the person against whom complaint is made under this Act and the witnesses required in connection therewith;(2) compelling the production of any document; and(3) examining witnesses on oath;and may summon and examine suo moto any person whose evidence appears to be material.Explanation. For the purposes of enforcing the attendance of witnesses and other persons mentioned in this section, the local limits of the jurisdiction of the prescribed authority extend to the whole of the State of West Bengal. |