Section 14A in The Government Savings Promotion Act, 1873
14A. [ Protection against attachment. [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]
- The amount standing to the credit of any depositor in the Public Provident Fund Scheme shall not be liable to attachment under any decree or order of any court in respect of any debt or liability incurred by the depositor.]
