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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Puducherry - Subsection

Section 11(4) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004

(4)The Designated Court shall if no cause is shown and no objections are made on or before the specified date, under sub-section (1) forthwith pass an order making the ad-interim order of attachment absolute.