Section 8 in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
8. Tribunal to have powers of a Civil Court.-
Every Tribunal shall have the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, 1908(5 of 1908.), in respect of the following matters, namely : -(a)summoning and enforcing the attendance of any person and examining him or oath;(b)requiring the discovery and production of documents ;(c)receiving evidence on affidavits ;(d)issuing commissions for the examination of witnesses or documents.
