Section 30(6) in The Industrial Finance Corporation Act, 1948
(6)At the same time as [it] [ Substituted by Act 56 of 1974, Section 3 and Sch. II, for " he" .] passes an order under sub-section (3), [the Court] [ Substituted by Act 74 of 1972, Section 17, for " District Judge" .] shall issue to the industrial concern a notice accompanied by copies of the order, the application [and the evidence, if any, recorded by it calling upon the industrial concern to show cause] [ Inserted by Act 56 of 1974, Section 3 and Sch. II, for certain words.] on a date to be specified in the notice why the ad interim order of attachment should not be made absolute or the injunction confirmed.
