Section 47(3)(j) in The Major Port Trusts Act, 1963

[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(j) in The Major Port Trusts Act, 1963

(j)the arbitrator appointed under this section, while holding arbitration proceedings under this Act, shall have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely:-

(i)summoning and enforcing the attendance of any person and examining him on oath;

(ii)requiring the discovery and production of documents;

(iii)receiving evidence on affidavits;

(iv)issuing commissions for examination of witnesses or documents;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 47(3)(j) in The Major Port Trusts Act, 1963