(4)Where at any stage of the proceedings against any person under this section (he rein after referred to as the delinquent), the Court is satisfied by affidavit or otherwise--(a)that a prima facie case has been made out against the delinquent; and(b)that it is just and proper so to do in the interests of the policy-holders of an insurer or of the members of an insurance company,the court may direct the attachment of--(i)any property of the insurer in the possession of the delinquent;(ii)any property of the delinquent which belongs to hi m or is deemed to belong to hi m within the meaning of sub-section (5);(iii)any property transferred by the delinquent within two years before the commencement of proceedings under sub-section (1) or during the pendency of such proceedings, if the Court is satisfied by affidavit or otherwise that the transfer was otherwise than in good faith and for consideration.
