Section 19(2) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member or his nominee or legal heirs.Explanation. - For the purpose 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.
