Section 3(3) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
(3)Notwithstanding anything contained in the Code and any other law for the time being in force, on and from the date of notification under sub-section (2), any property, movable or immovable, or both, belonging to any person notified under that sub-section shall stand attached simultaneously with the issue of the notification.
