Section 14 in The U.P. Advocates Welfare Fund Act, 1974
14. Restriction on alienation, attachment, etc. of interest of members.
- Notwithstanding anything contained in any other law for the time being in force, the right or interest of any member of the Scheme or his nominee or legal heirs to receive any amount from the Fund under Section 13 shall not be alienated or charged and shall not be liable to attachment under any decree or order of any court.
