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The Advocates' Welfare Fund Act, 2001

31. Power to summon witnesses and take evidence.-

The Trustee Committee and the State Bar Council shall, for the purpose of any enquiry under this Act, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely:-

a.  enforcing the attendance of any person or examining him on oath;

b.  requiring the discovery and production of documents;

c.  receiving evidence on affidavit;

d.  issuing commissions for the examination of witnesses;

e.  any other matter which may be prescribed.







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