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 45D] [Entire Act] Union of India - Subsection Section 45D(8) in Banking Companies Act, 1949 (8)The High Court shall have power to sanction a compromise in respect of any debt and to order the payment of any debt by instalments.
