Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A] [Entire Act] State of Telangana - Subsection Section 17A(2) in Telangana Advocates' Clerks Welfare Fund Act, 1992 (2)No creditor shall be entitled to proceed against the fund or the interest therein of any member or his or her nominee or dependents.]
