Section 11(3) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004
(3)Any person claiming an interest in the property attached or any portion thereof may, notwithstanding that no notice has been served upon him under this section, make an objection as aforesaid to the Designated Court at any time before an order is passed under sub-section (4) or sub-section (6).
