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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2) in The Gujarat Advocates Welfare Fund Act, 1991

(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 any official assignee or receiver appointed under any law for the time being in force.