Section 17(2) in Telangana Advocates' Welfare Fund Act, 1987
(2)No creditor shall be entitled to proceed against the Fund or the interest therein of any member or his nominee [or dependents] [Substituted by Act No.4 of 2003.].Explanation. - For the purpose of this section, "creditor" includes the Government or an official assignee or receiver appointed under the Provincial Insolvency Act, 1920 (Central Act 5 of 1920). or any other law for the time being in force.
