Section 14(9) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(9)Where an application is made by any person duly authorised or constituted or specified by any other State Government under similar enactment empowering him to exercise control over any money or the property or the property or assets attached by that Government, the Designated Court shall exercise all its powers as if application is made under this Act and pass appropriate orders or direction on such application, so as to give effect to the provision of such enactment.
