Section 34 in The Punjab Co-operative Societies Act, 1961
34. Share or contribution or interest not liable to attachment.
- Subject to the provisions of Section 33, the share of contribution or interest of a member or past member or deceased member in the capital of a co-operative society shall not be liable to attachment or sale under any decree or order of any court in respect of any debt or liability incurred by such member, and a receiver under the Provincial Insolvency Act 1920 (VI) of 1920), shall not be entitled to or have any claim on such share or contribution or interest.
