Section 30(9) in The Industrial Finance Corporation Act, 1948
(9)On an investigation made under sub-section (8), the Court shall pass an order-(a)confirming the order of attachment and directing the sale of the attached property, or(b)varying the order of attachment so as to release a portion of the property from attachment and directing the sale of the remainder of the attached property, or(c)releasing the property from attachment, if [it] [ Substituted by Act 56 of 1974, Section 3 and Sch. II, for " he" .] is satisfied that it is not necessary in the interest of the Corporation, or(d)confirming or dissolving the injunction, or(e)transferring the management of the industrial concern to the Corporation of rejecting the claim made in this behalf:Provided that when making any order under clause (c), [the Court] [ Substituted by Act 74 of 1972, Section 17, for " District Judge" .] may make such further orders as [it] [ Substituted by Act 56 of 1974, Section 3 and Sch. II, for " he" .]thinks necessary to protect the interests of the Corporation, and may apportion the costs of the proceedings in such manner as [it] [ Substituted by Act 56 of 1974, Section 3 and Sch. II, for " he" .] thinks fit:Provided further that unless the Corporation intimates to [the Court] [ Substituted by Act 74 of 1972, Section 17, for " District Judge" .] that it will not appeal against any order releasing any property from attachment, such order shall not be given effect to until the expiry of the period fixed under sub-section (11) within which an appeal may be preferred, or if an appeal is preferred, [unless the Court empowered to hear appeals from the decisions of the said Court otherwise directs] [ Substituted by Act 74 of 1972, Section 7, for " unless the High Court otherwise directs" .], until the appeal is disposed of.
