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 1] [Section 45N] [Entire Act] Union of India - Subsection Section 45N(2) in Banking Companies Act, 1949 (2)The High Court may by rules provide for an appeal against any order made under section 45J and the conditions subject to which any such appeal would lie.
