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] [Entire Act] State of Uttar Pradesh - Section Section 45 in Uttar Pradesh Chit Funds Act, 1975 45. Power of court on hearing the application. - On hearing the application, the prescribed authority or court may dismiss it with or without costs or adjourn the hearing conditionally or unconditionally or make an interim order or any other order as it may deem fit.
