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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011

(3)Upon receipt of the orders of the Government under section 3, the Competent Authority shall apply within thirty days to the Designated Court for making the ad-interim order of attachment absolute and for a direction to sell the property so attached by public auction and realize the sale proceeds.