(3B)Every instrument so endorsed shall thereupon be delivered, on an application in this behalf, to the person from whose possession the instrument came in the possession of such Court, or as such person may direct, to any other person authorised by him.] [Sub-sections (3A) and (3B) were inserted by Maharashtra 27 of 1985, Section 39(c), (w.e.f. 10-12-1985).]
