Section 151(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)In exercising the functions conferred on it by or under this Act, the [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974, Section 38(c).] 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.
