Section 6(2) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
(2)The declaration shall be published in the official Gazette and communicated to the Special Court;(ii)the concerned Court of the Special Judge under the Prevention of Corruption Act, 1988 (No. 49 of 1988) from which the pending proceedings stand transferred;(iii)the investigating agency or agencies;(iv)the person affected;(v)General Administration Department, Government of Madhya Pradesh; and(vi)any other authority as may be considered expedient by the State Government.
