Section 27(2) in The Rajasthan Advocates Welfare Fund Act, 1987
(2)No creditor of a member of the fund shall be entitled to proceed against the Fund or the interest therein of such member or his nominee, dependents or legal heirs.Explanation. - For the purpose of this section, 'creditor' includes the State or an official assignee or receiver appointed under any of the insolvency laws or any other law for the time being in force.
