Section 18(2) in The Bihar State Advocates' Welfare Fund Act, 1983
(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 Insolvency Act, 1955 (2 of 1956) or any other law for the time being in force.
