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[Cites 0, Cited by 32] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997

(3)Upon receipt of the order of the Government under section 3, the Competent authority shall apply within thirty days to the Special Court constituted under this Act for making the ad-interim order of attachment absolute and for a direction to sell the property so attached by public auction, and realise the sale proceeds.