Section 19(4) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(4)[ On receipt of application under sub-section (1) or sub-section (2), the Tribunal shall issue summons with following directions to the defendant-(i)to show cause within thirty days of the service of summons as to why relief prayed for should not be granted;(ii)direct the defendant to disclose particulars of properties or assets other than properties and assets specified by the applicant under clauses (a) and (b) of sub-section (3A); and(iii)to restrain the defendant from dealing with or disposing of such assets and properties disclosed under clause (c) of sub-section (3A) pending the hearing and disposal of the application for attachment of properties.]
