Section 14 in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
14. Security in lieu of attachment.
- Any Financial Establishment or person whose property has been or is about to be attached under this Act may, at any time, apply to the Special Court for permission to give security in lieu of such attachment and where the security offered and given is, in the opinion of the Special court, satisfactory and sufficient, it may cancel the ad-interim order of attachment or, as the case may be, refrain from passing the order of attachment.
