Section 114(2) in The Orissa Co-operative Societies Rules, 1965
(2)Where the attachable portion of such salary or allowance is already being withheld or remitted in pursuance of a previous or unsatisfied order of attachment the officer or other person whose duty is to disburse such salary or allowance or wages shall forthwith return the subsequent order to the Principal Officer of the area issuing it, with a full statement of all the particulars of the existing attachment.
