Section 11(7) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004
(7)Where the Designated Court passes an order under sub-section (6) making the order of attachment absolute or varying the orders of the attachment, it may issue such direction as may be necessary for realization of assets attached and for equitable distribution amongst the depositors of the money realised from and out of the assets so attached.
