Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45G] [Entire Act] Union of India - Subsection Section 45G(4) in The Banking Regulation Act, 1949 (4)Any creditor or contributory may also take part in the examination either personally or by any person entitled to appear before the High Court.
