Section 18(2) in The Punjab Advocates Welfare Fund Act, 2002
(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 :- Central Act 15 of 1920. - For the purpose of this section, "Creditor" includes the Government or an official assignee or receiver appointed under the Provincial Insolvency Act, 1920 or any other law for the time being in force.
