Section 37 in The Orissa Co-operative Societies Act, 1962
37. Shares or interest not liable to attachment.
- Notwithstanding anything contained in any other law for the time being in force but subject to the provisions of Section 36 the share or interest of a member, a past member or a deceased member in the capital of a Society shall not be liable to attachment or sale under any decree or order of a Court in respect of any debt or liability incurred by such member and an official assignee or a receiver under any law relating to insolvency shall not be entitled to, or have any claim on such share or interest.
