Chapters & Sections

CHAPTER I
Section 1 Section 2
CHAPTER II
Section 3 Section 4 Section 5 Section 6 Section 7 Section 8 Section 9 Section 10
CHAPTER III
Section 11 Section 12 Section 13 Section 14 Section 15 Section 16 Section 17 Section 18 Section 19 Section 20
CHAPTER IV
Section 21
CHAPTER V
Section 22 Section 23
CHAPTER VI
Section 24 Section 25 Section 26 Section 27 Section 28 Section 29 Section 30 Section 31
CHAPTER VII
Section 32 Section 33 Section 34 Section 35 Section 36
CHAPTER VIII
Section 37 Section 38 Section 39 Section 40 Section 41 Section 42
CHAPTER IX
Section 43
CHAPTER X
Section 44 Section 45 Section 46 Section 47
CHAPTER XI
Section 48

CHAPTER VII Home

POWERS AND DUTIES OF CONTROLLER
SECTION 32. POWERS OF CONTROLLER IN PROCEEDINGS UNDER ACT

Subject to any rules in this behalf, the Controller in any proceedings before him under this Act s hall have the powers of a civil court for the purpose of receiving evidence, administering oaths, enforcing the attendance of witnesses, compelling the discovery and production of under documents, issuing commissions for the examining of witnesses and awarding costs and such award shall be executable in any court having jurisdiction as if it were a decree of that court.

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