Section 69(2) in The Multi-State Co-Operative Societies Act, 2002
(2)Monies standing to the credit of any contributory provident fund established by a multi-State co-operative society under sub-section (1) shall not—(a)be used in the business of the society;(b)form part of the assets of the society;(c)be liable to attachment or be subject to any other process of any court or other authority.
