Section 10(1) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(1)Upon receipt of an application under section 6 the District and Sessions Judge of Competent Jurisdiction or the special Court constituted under this Act shall issue to the Financial Establishment or to any other person whose property is attached by the Government under section 3, a notice accompanied by an application and affidavit and the evidence, if any, recorded, calling upon him to show cause on a date to be specified in the notice as to why the order of attachment should not be made absolute.
