Section 36G(1) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(1)Where before judgement is pronounced in any criminal trial for the offence under Section 36-B, it is represented to the Court that an order of attachment of property has been passed under this Act, in connection with such offence, the Court shall, if it is convicting the accused, record a finding as to the amount of money or value of other property procured by the accused by means of the offence.
