Section 19(1) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(1)Notwithstanding anything contained in any other law for the time being in force, the interest of any member in the Fund or the right of a member of the Fund or his nominee or legal heirs to receive any amount from the Fund, shall not be assigned, alienated or charged and shall not be liable to attachment under any decree or order of any court, tribunal or other authority.
