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[Cites 0, Cited by 0] [Section 37(8)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(8)(vi) in The Multi-State Co-Operative Societies Rules, 2002

(vi)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 the attachment remains in force.