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Code of Civil Procedure, 1908 64.Private alienation of property after attachment to be void.- Where an attachment has been made, any private transfer or delivery of the property attached or of any interest therein and any payment to the judgment-debtor of any debt, dividend or other be monies contrary to such attachment, shall be void as against all claims enforceable under the attachment. Explanation- For the purposes of this section, claims enforceable under an attachment include claims for the rateable distribution of assets.    |
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