Section 8(3) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(3)Any person claiming an interest in the property 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 on or before the specified date before an order is passed under the sub-section (4) or sub-section (6).
