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The Advocates' Welfare Fund Act, 2001 31. Power to summon witnesses and take evidence.- The Trustee Committee and the State Bar Council shall, for the purpose of any enquiry under this Act, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely:- a. enforcing the attendance of any person or examining him on oath; b. requiring the discovery and production of documents; c. receiving evidence on affidavit; d. issuing commissions for the examination of witnesses; e. any other matter which may be prescribed.    |
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