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[Cites 0, Cited by 7] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997

(4)If no cause is shown and no objections are made on or before the specified date, the Special Court shall forthwith pass an order making the ad-interim order of attachment absolute and direct the Competent authority to sell the property so attached by public auction and realise the sale proceeds.