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Electricity Act, 2003 94. Powers of Appropriate Commission.- 1. The Appropriate Commission shall, for the purposes of any inquiry or proceedings under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely:-- a. summoning and enforcing the attendance of any person and examining him on oath; b. discovery and production of any document or other material object producible as evidence; c. receiving evidence on affidavits; d. requisitioning of any public record; e. issuing commission for the examination of witnesses; f. reviewing its decisions, directions and orders; g. any other matter which may be prescribed. 1. 2. The Appropriate Commission shall have the powers to pass such interim order in any proceeding, hearing or matter before the Appropriate Commission, as that Commission may consider appropriate. 3. The Appropriate Commission may authorise any person, as it deems fit, to represent the interest of the consumers in the proceedings before it.    |
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