(3)The Commission shall, while inquiring into any matter under this section, have the same powers as are vested in 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 persons and compel them to give oral or written evidence on oath and to produce the documents or things;(b)requiring the discovery and inspection of documents;(c)receiving evidence on affidavit;(d)requisitioning any public record or copies thereof from any court or office;(e)issuing summons for examination of witnesses or documents; and any other matter which may be prescribed.
