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State of Bihar - Section

Section 20 in Bihar and Orissa Public Demands Recovery Act, 1914

20. Payment of moneys, 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.Investigations of claims and Objections