Section 14(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(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 sub-section, raise an objection as aforesaid before the Designated Court at any time before an order is passed under sub-section (5) or sub-section (6), as the case may be.
