Section 15(4) in Banning of Unregulated Deposit Schemes Act, 2019
(4)The Designated Court shall not, in varying or cancelling the provisional order of attachment, release any property from attachment, unless it is satisfied that -(a)the deposit taker or the person referred to in sub-section (1) has interest in such property; and(b)there shall remain an amount or property sufficient for repayment to the depositors of such deposit taker.
