Section 87(4) in The Tamil Nadu Co-Operative Societies Act, 1983
(4)The Registrar or the person authorised by him shall, when acting under this section, have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908) in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any documents;(c)reception of evidence on affidavits;(d)requisitioning any public record from any Court or office;(e)issuing Commission for examining of witnesses.
