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[Cites 0, Cited by 2] [Section 45D] [Entire Act]

Union of India - Subsection

Section 45D(4) in Banking Companies Act, 1949

(4)At the time of the settlement of any such list, the High Court shall pass an order for the payment of the amount due by each debtor and make such further orders as may be necessary in respect of the relief claimed, including reliefs against any guarantor or in respect of the realisation of any security.