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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3)(a) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018

(a)For the purposes of this Act, the Fee Regulatory Committee while holding inquiry shall have the powers of a Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908) while trying a suit in respect of the following matters, namely, -
(i)summoning and enforcing the attendance of any witness and examining him on oath;
(ii)requiring the discovery and production of any document:
(iii)receiving evidence on affidavit; and
(iv)issuing commission for examination of witnesses for local inspection.