Section 116 in The Goa Co-operative Societies Act, 2001
116. Co-operative Tribunal to have powers of civil court.
(1)In exercising the functions conferred on it by or under this Act, the Co-operative Tribunal shall have the same powers as are vested in a Court in respect of,-(a)proof of facts by affidavit;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling discovery or the production of documents; and(d)issuing commissions for the examination of witnesses.(2)In the case of any such affidavit, any officer appointed by the Co-operative Tribunal in this behalf may administer the oath to the deponent.
