Section 26(2) in The West Bengal Advocates Welfare Fund Act, 1991.
(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member of the Fund or his nominee or legal heir.Explanation. - For the purposes of this section, "creditor" shall include the State, or an official assignee, appointed under the Presidency-towns Insolvency Act, 1909, or a receiver, appointed under the Provincial Insolvency Act, 1920, or under any other law for the time being in force.
