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[Cites 0, Cited by 5] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3) in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997

(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 Special Court at any time before an order is passed under sub-section (4) or subjection (6).