Section 30(3) in The Industrial Finance Corporation Act, 1948
(3)When the application is for the reliefs mentioned in sub-clauses (a) and (c) of sub-section (1), [the Court] [ Substituted by Act 74 of 1972, Section 17, for " District Judge" .] shall pass an ad interim order attaching the security or so much of the property of the industrial concern as would on being sold realise [in its estimation] [Substituted by Act 56 of 1974, Section 3 and Sch. II, for " in his estimation" . ] an amount equivalent in value to the outstanding liability of the industrial concern to the Corporation together with the costs of the proceedings taken under this section with or without an ad interim injunction restraining the industrial concern from transferring or removing its machinery or equipment.
