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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member or his nominee or legal heirs.Explanation. - For purposes of this section creditor includes the State or an official assignee or receiver appointed under any law for the time being in force.