Section 17(2) in The Orissa Advocates' Welfare Fund Act, 1987
(2)No creditor shall be entitled to proceed against the Fund of the interest therein of any member or his nominee or his legal heirs.Explanation-For the purposes of this section, creditor includes the State or an official assignee or receiver appointed under the Insolvency Act, 1955 [2 of 1956] or any other law for the time being force.
