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