Section 17A in Telangana Advocates' Clerks Welfare Fund Act, 1992
17A. [ Restriction on alienation, attachment etc of interest of member in Fund. [Inserted by Act No. 4 of 2003.]
(1)The interest of any member in the fund, or the right of a member or his or her nominee or dependents to receive any amount from funds, shall not be assigned, alienated or charged and shall not be liable to attachment under any decree or order of any Court, Tribunal, Financial Institutions or other authority.(2)No creditor shall be entitled to proceed against the fund or the interest therein of any member or his or her nominee or dependents.]
