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[Cites 0, Cited by 16] [Entire Act]

State of Odisha - Section

Section 19 in The Orissa Public Demands Recovery Act, 1962

19. Payment of money contrary to attachment to be void.

- Where an attachment has been made in execution of a certificate, any payment to the certificate-debtor of any debt, dividend or other money, contrary to such attachment, shall be void as against all claims enforceable under the attachment.Investigation of claims and objections