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48. Power to summon and examine witnesses.- (1) The Administrator-General may, whenever he desires, for the purposes of this Act, to satisfy himself regarding any question of fact, exercise all the powers vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), when trying a suit, in respect of the following matters, namely:- (a) summoning and enforcing the attendance of witnesses and examining them on oath; (b) discovery and inspection; (c) compelling the production of documents; and (d) issuing commissions for the examination of witnesses. (2) The provisions of sub-section (2) of section 45 shall apply in relation to a person summoned by theAdministrator-General under this section as they apply in relation to a person summoned under that section.    |
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