Section 24(3) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(3)The special officer shall have power to administer oaths and to enforce the attendance of witnesses and the production of documents and shall have all such other necessary powers for the purpose of any inquiry conducted by him, as are exercised by a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908).
