Section 3 in The Code Of Civil Procedure (Amendment) Act, 2002
3. Amendment of section 64.-
Section 64 of the principal Act shall be renumbered as sub- section(1) of that section and after sub- section (1) as so renumbered, the following sub- section shall be inserted, namely:-(2)Nothing in this section shall apply to any private transfer or delivery of the property attached or of any interest therein, made in pursuance of any contract for such transfer or delivery entered into and registered before the attachment.
