Section 10(3) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
(3)Any person claiming an interest in the moneys, properties or assets attached or any portion thereof may, notwithstanding that no notice has been served upon him under this section, make an objection as aforesaid to the Designated Court at any time before an order is passed under sub-section (4) or sub-section (6).
