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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(2) in Jharkhand Advocates' Welfare Fund Act, 2012

(2). No creditor shall be entitled to proceed against the Fund or the interest therein of any member of the Fund or his nominee or legal heir.Explanation. - for the purposes of this section, creditor includes the State or an official assignee or official receiver appointed under the law relating to insolvency for the time being in force.