Section 116(6) in The Orissa Co-operative Societies Rules, 1965
(6)On the application of the holder of a decree sought to be executed by the attachment of another decree the Principal Officer of the area making an order or attachment under this sub-rule shall give notice of such order to the judgement-debtor bound by the decree attached and no payment of adjustment of the attached decree made by the judgement-debtor in contravention of such order after receipt of notice thereof; either through the said Principal Officer or otherwise, shall be recognised so long as the attachment remains in force.
