Section 5(4) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003
(4)The Competent Authority may, also make an application to any Special Court or Designated Court or any other judicial forum established op constituted or entrusted with the powers by any other State Government for adjudicating any issue or subject matter pertaining to moneys or properties or assets of the Financial Establishment under any similar enactment in respect of moneys or properties or assets belonging to or ostensibly belonging to the Financial Establishment or of any person notified under this Act situated within the territorial jurisdiction of that Special Court or Designated Court or any judicial forum, as the case may be, for passing appropriate orders to give effect to the provisions of this Act.
