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[Cites 0, Cited by 0] [Section 72(8)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(8)(iv) in The Punjab Co-operative Societies Rules, 1963

(iv)On the application of the holder of a decree sought to be executed by the attachment of another decree, the Recovery Officer making an order of attachment under this sub-rule shall give notice of such order to the judgment-debtor bound by the decree attached, and no payment or adjustment of the attached decree made by the judgment-debtor in contravention of such order after receipt of notice thereof, either through the said Recovery Officer or otherwise, shall be recognised so long as attachment remains in force.