Section 36 in The Assam Agricultural Produce Market Act, 1972
36. Power to enforce attendance.
- An officer investigating the affairs of the Board or of a market committee or examining the proceedings of such Board or Committee under Section 32 shall have powers to summon and enforce the attendance of officers or members of the Board or market committee and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as in provided by the Code of Civil Procedure, 1908 (Act No. 5 of 1908).
