Section 43 in Rajasthan Co-operative Societies Act, 1965
43. Shares or interest not liable to attachment.
- Subject to the provisions of section 42, the share or interest of a member in the capital of a co-operative society shall not be liable to attachment or sale under any decree or order of court in respect of any debt or liability incurred by such member or past member, and an official assignee or a receiver under any law relating to insolvency shall not be entitled to. or have any claim on, such share or interest.
