Section 19B(9) in The Unit Trust Of India Act, 1963
(9)On an investigation made under sub-section (8) the Court shall pass an order-(a)confirming the order of attachment and directing the sale of the attached property; or(b)varying the order of attachment so as to release a portion of the property from attachment and directing the sale of the remainder of the attached property; or(c)releasing the property from attachment, if it is satisfied that it is not necessary in the interests of the Trust; or(d)confirming or vacating the injunction; or(e)transferring the management of the company or other body corporate to the Trust or rejecting the claim made in this behalf:Provided that when making any order under clause (c), the Court may make such further orders as it thinks necessary to protect the interests of the Trust, and may apportion the costs of the proceedings in such manner as it thinks fit:Provided further that unless the Trust intimates to the Court that it will not appeal against any order releasing any property from attachment, such order shall not be given effect to until the expiry of the period fixed under sub-section (12) within which an appeal may be preferred, or if an appeal is preferred, unless the Court empowered to hear appeals from the decisions of the said Court otherwise directs until the appeal is disposed of.
