Section 8(7) in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
(7)The sums paid into the court under sub-section (1) or sub-section (4) shall be disbursed by the court in accordance with its adjudication of any claim under sub-section (5), and the court may make such interim orders respecting withdrawal or investment of the whole or part of any such sum as it thinks just and expedient.
