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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(3)Where the security as referred to in sub-section (2) is furnished, the Competent Authority shall refrain itself from passing the ad interim order of attachment or the Designated Court shall not pass the order of attachment absolutely or, as the case may be, shall cancel the order of attachment.