Section 336 in The U.P. Co-operative Societies Rules, 1968
336.
On the application of the holder of an award or order sought to be executed by the attachment of another award order or decree, the Registrar or the Recovery Officer, as the case may be, making an order of attachment, shall give notice of such order to the judgment-debtor bound by the award order or decree attached; and no payment or adjustment of the attached award order or decree made by the judgment-debtor in contravention of such order after receipt of the notice thereof shall be recognised so long as the attachment remains in force.
