The Advocates' Welfare Fund Act, 2001
22. Restriction on alienation, attachment, etc., of interest of member in Fund.-
1. The interest of any member in the Fund, or the right of member of the Fund or his nominee or legal heir to receive any amount from the Fund, shall not be assigned, alienated, or charged and shall not be liable to attachment under any decree or order of any court, tribunal or other authority.
2. No creditor shall be entitled to proceed against the Fund or the interest therein of any member of the Fund or his nominee or legal heir. Explanation.-For the purposes of this section, "creditor" includes the State or an official assignee or official receiver appointed under the law relating to insolvency for the time being in force.
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