Section 11(3) in The Fugitive Economic offenders Act, 2018
(3)Where any individual to whom notice has been issued under sub-section (1) of section 10 fails to enter appearance either in person or through counsel, and the Special Court is satisfied-(a)that service of notice has been effected on such party; or(b)that notice could not be served in spite of best efforts because such individual has evaded service of notice,it may, after recording reasons in writing, proceed to hear the application.
