Section 8(1) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(1)Upon receipt of an application under Section 5, the Designed Court shall issue to the Financial Establishment or to any other person whose property is attached and vested in the Competent Authority by the State Government under Section 4, a notice accompanied by the application and affidavits and of the evidence, if any, recorded calling upon the said Establishment and the said person to show cause on or before a date to be specified in the notice, as to why the order of attachment should not be made absolute.
