Section 74 in The West Bengal Co-Operative Societies Act, 1983
74. Share or interest not liable to attachment. -
Notwithstanding anything contained in any law for the time being in force but subject to the provisions of section 57, the share or interest of a member in the capital of a co-operative society or in the provident fund established under section 66 shall not be liable to attachment or sale under any decree or order of a court in respect of any debt or liability incurred by such member, and neither the Official Assignee under the Presidency-towns Insolvency Act, 1909 nor the receiver under the Provincial Insolvency Act, 1920 shall be entitled to, or have any claim on, such share or interest.
