Section 54 in Assam Co-Operative Societies Act, 2007
54. Share or interest not liable to attachment.
- Notwithstanding anything contained in any other law for the time being in force and subject to the provision of Section 56, the share or interest of a member in the capital of a registered society or in any fund under Section 65 shall not be liable to attachment or sale under any decree or order of a court in respect of any debt or liability incurred by such member nor be subject to any claim by a receiver under the Provincial Insolvency Act, 1920 (5 of 1920).
