Section 84(2) in Mizoram Cooperative Societies Act, 2006
(2)The quantum of money standing in the credit of any Contributory Provident Fund established by a co-operative under sub-section (l) shall not(a)be used in the business of co-operative;(b)form part of assets of co-operative;(c)be liable to attachment or be subject to any other process of any court or other authority.Chapter-IX Regulation of Co-Operatives(Audit, inquiry, inspection and surcharge)
