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10. In section 11 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:- "(3) The Custodian, Deputy Custodian or Assistant Custodian shall have, for the purposes of exercising powers or discharging his functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure,1908, while dealing with any case under this Act, in respect of the following matters, namely:- (a) requiring the discovery and inspection of documents; (b) enforcing the attendance of any person, including any officer dealing with land, revenue and registration matters, banking officer or officer of a company and examining him on oath; (c) compelling the production of books, documents and other records; and (d) issuing commissions for the examination of witnesses or documents.".    |
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