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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(2)(c) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(c)direct the Competent Authority to take possession of any assets be longing to or in the control of the Financial Establishment and sell, transfer or realize the attached assets either by public auction or by private sale, as he deems fit, depending upon the nature of assets and credit the sale proceeds thereof to the bank accounts;