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[Cites 0, Cited by 1] [Section 48A] [Entire Act]

Union of India - Subsection

Section 48A(2) in The Code of Civil Procedure, 1908

(2)Where the attachable portion of such salary or allowances is already being withheld or remitted to the Court in pursuance of a previous and unsatisfied order of attachment, the disbursing officer shall forthwith return the subsequent order to the Court issuing it with a full statement of all the particulars of the existing attachment.