Section 5(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(3)Save as otherwise specially provided in any other law, the attachment shall be made in the manner provided for attachment of property in execution of decree under Order XXI, Rules 43, 43A, 46, 47, 49. 50, 51 and 54 of the Code of Civil Procedure, 1908 (5 of 1908)
