Section 11(4) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005
(4)The Designated Court shall if no cause is shown and no objection are made on or before the specified date, under sub-section (1), forthwith pass an order making the order of attachment absolute, and issue such direction as may be necessary for realisation of the assets attached and for the equitable distribution amongst the depositors of the money realized from and out of the property attached.
