Section 8(1) in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000
(1)Upon receipt of an application under Section 5, the Special Court shall issue to the financial establishment or to any other person whose property is attached by the Competent Authority under Section 4, a notice accompanied by the application, calling upon him to show cause on a date to be specified in the notice why the order of attachment should be made absolute.
