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] [Entire Act] Union of India - Section Section 45K in The Banking Regulation Act, 1949 45K. Power of High Court to enforce schemes of arrangements, etc. [ Repealed by the Banking Companies (Amendment) Act , 1959 (33 of 1959), section 31 (w.e.f . 1-10-1959).]
