Section 10(4) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(4)Every notice issued to a secured creditor under sub-section (2), shall require him to annex with the statement of claim, an estimate of the valuation of the security and such notice shall also state that if such statement of claim together with annexure is not sent to the Competent Authority before the expiry of the period of thirty days, such Competent Authority shall, in his best judgement, value the security which shall be binding on such secured creditors.
