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(6) in The Banking Regulation Act, 1949 (6)The person examined shall be examined on oath and shall answer all such questions as the High Court may put or allow to be put to him.
