Section 8(4) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(4)The Designated Court shall if no cause is shown and no objections are made on or before the specified date, under sub-section (3), forthwith pass an order making the order of attachment absolute, and issue such directions as may be necessary for realization of the assets attached and for the equitable distribution amongst the depositors of the money realized from and out of the property attached.
