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[Cites 0, Cited by 0] [Section 53(8)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(8)(v) in Jammu and Kashmir Co-operative Societies Rules, 2001

(v)The holder of a decree attached under this sub-rule shall give the Recovery Officer executing the decree such information and aid as may reasonably be required. On the application of the holder or a decree sought to be executed by the attachment of another decree the Recovery Officer making an order of an attachment under this sub-rule shall give notice of such order to the judgement debtor bound by the decree attached and no repayment 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 Recovery Officer or otherwise shall be recognized so long as the attachment remains in force.