Section 48A(3) in The Code of Civil Procedure, 1908
(3)Every order made under this rule, unless it is returned in accordance with the provisions of sub-rule (2), shall, without further notice or other process, bind the employer while the judgment-debtors is within the local limits to which this Code for the time being extents and while he is beyond those-limits, if he is in receipt of salary or allowances payable out of the funds of an employer in any part of India; and the employer shall be liable for any sum paid in contravention of this rule.] [Substituted by Act 25 of 1942, Section 3 and Sch.II, for "the Central Government or the Provincial Government may by notification in their Official Gazette" ][Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 72(w.e.f. 1.2.1977).]
