Section 24(2) in The Maharashtra Advocates Welfare Fund Act, 1981
(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 purposes of this section, "creditor" includes the State, or an official assignee or receiver appointed under the Presidency-towns Insolvency Act, 1909, the Provincial Insolvency Act, 1920, or any other law for the time being in force.
