Section 61(2) in Kerala Cooperative Societies Act, 1969
(2)[A provident fund, whether contributory or not] [Substituted by Kerala Act No. 16 of 1993.], established by a society under sub-section (1);(a)shall not be used in the business of the society;(b)shall not form part of the assets of the society;(c)shall not be liable to attachment or be subject to any other process of any court or other authority;(d)shall be deposited in the financing bank of the area.]
