Section 22 in Sikkim Co-Operative Societies Act, 1955
22. Share or Interest not Liable to Attachment.
- Notwithstanding anything contained in any laws for the, time being in force but subject to the provision of section 44 of this Act, the share or interest of a member in the capital of a registered society or in any fund under section 53 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.
