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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(7) in The Unit Trust Of India Act, 1963

(7)If no cause is shown on or before the date specified in the notice under sub-sections (4) and (6), the Court shall forthwith make the ad interim order absolute and direct the sale of the attached property or transfer the management of the company or other body corporate to the Trust or confirm the injunction.