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

State of Tripura - Subsection

Section 107(8)(vi) in The Tripura Co-operative Societies Rules, 1976

(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 the notice thereof, either through the Recovery Officer or otherwise, shall be recognised so long as the attachment remains in force.