Commission of Enquiries Act, 1952

4.Powers of Commission -

The Commission shall have the powers of a

• civil court, while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely-
• [ Note: Subs. by Act 79 of 1971, sec. 6, for certain words] Summoning and enforcing the attendance of any person from any part of India and examining him on oath.
• Requiring the discovery and production of any document.
• receiving evidence on affidavits
• requisitioning any public record or copy thereof form any court or office
• issuing commissions for the examination of witnesses or documents
• Any other matter which may be prescribed.

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