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Multi-State Cooperative Societies Act, 1984 106. Powers of civil court.- 1. In exercising the functions conferred on him by or under this Act, the Central Registrar, or any other person deciding a dispute under section 76 and the liquidator of a multi-State cooperative society and a person entitled to audit, inspect or hold an inquiry under this Act, shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters, namely:- a. summoning and enforcing the attendance of any person and examining him on oath; b. requiring the discovery and production of any document; c. proof of facts by affidavits; and d. issuing commissions for examination of witnesses. 1. 2. In the case of an affidavit, any officer appointed by the Central Registrar, or any other person deciding a dispute or the liquidator, as the case may be, may administer oath to the deponent.    |
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