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[Cites 0, Cited by 0] [Section 107(8)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(8)(vi) in The Maharashtra Cooperative Societies Rules, 1961

(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 judgement debtor bound by the decree attached; and no payment or adjustment of the attached decree made by the judgement debtor in contravention of such order after receipt of notice thereof, either through the Recovery Officer or otherwise, shall be recognised so long as the attachment remains in force.