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 45J(3)] [Section 45J] [Entire Act] Union of India - Subsection Section 45J(3)(a) in Banking Companies Act, 1949 (a)need not summon any witness, if it is satisfied that the evidence of such witness will not be material;