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[Cites 0, Cited by 0] [Section 94(8)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(8)(vi) in Rajasthan Co-operative Societies Rules, 2003

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