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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in The United Provinces Agriculturists Relief Act 1934

(3)An attachment under sub-section (2) shall, unless the Court directs otherwise, subsist, until the decree has been paid off or otherwise satisfied, and all provisions in the Code of Civil Procedure, 1908, relating to attachment in execution of decrees and to investigation of claims to attached property shall apply to such attachment.