Section 337(1) in The U.P. Co-operative Societies Rules, 1968
(1)Where the movable property to be attached is-(a)a debt to the judgment-debtor;(b)a share in the capital of a corporation or a deposit invested therein; or(c)other movable property not in the possession of the judgment-debtor, except property deposited in or in the custody of any court, the attachment shall be made by a written order signed by the Recovery Officer prohibiting-(i)in the case of a debt, the creditor from recovering the debt and the debtor from making payment thereof;(ii)in the case of a share or deposit, the person in whose name the share or the deposit may be standing from transferring the share or deposit or receiving any dividend or interest thereon; and(iii)in the case of any other movable property except aforesaid the person in possession of it from giving it over to the judgment-debtor.
