Section 15(3) in Banning of Unregulated Deposit Schemes Act, 2019
(3)The Designated Court shall, after adopting such procedure as may be prescribed, pass an order -(a)making the provisional order of attachment absolute; or(b)varying it by releasing a portion of the property from attachment; or(c)cancelling the provisional order of attachment, and in case of an order under clause (a) or clause (b), direct the Competent Authority to sell the property so attached by public auction or, if necessary, by private sale and realise the sale proceeds.
