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.