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[Cites 0, Cited by 0] [Section 224] [Entire Act]

State of Andhra Pradesh - Subsection

Section 224(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)Except when payment is made to the decree-holder under Rule 230, a person paying money or bringing property into Court in satisfaction of decree shall be given notice of such payment or deposit to the judgment-creditor.