Section 10(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(3)Every notice issued under sub-section (2), shall specify that if the statement of claim is not sent to the Competent Authority before the expiry of the period of thirty days from the date of receipt of such notice, the claim of the secured creditors, if any, and of the depositors, shall be barred under the provisions of this Act:Provided that the Competent Authority may, if it is satisfied that such secured creditors or the depositors, as the case may be, were prevented by sufficient cause from sending or filing the statement of claim within the said period of thirty days, permit such secured creditors or the depositors to send or file such statement of claim within a further period of thirty days.
