Section 17(1) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(1)Any financial establishment or person or transferee referred to in section 16 whose property-(a)is about to be attached; or(b)has been attached, under this Act may, at any time, apply to the Competent Authority or the Designated Court, as the case may be, for permission to give security in lieu of proposed attachment.
