Section 6(3) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(3)Upon receipt of the order of the Government under section 3, the competent authority shall apply within 15 days to the Designated 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 realize the sale proceeds. For the purpose of crediting and dealing with the money realized by Competent Authority he shall open an account in any Scheduled Bank.
