Section 131 in The Orissa Co-operative Societies Rules, 1965
131. Private alienation of property after attachment.
- When any attachment has been made under these Rules, any private transfer or delivery of the property attached or of any interest therein and any payment to the defaulter of any dividend or other moneys contrary to such attachment, shall be void as against all claims enforceable under the attachment.Explanation - For the purpose of this sub-rule claims enforceable under an attachment includes claims for the rateable distribution of assets under Rule 137.
