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State of Odisha - Section

Section 450 in Orissa Municipal Rules, 1953

450.

The amount standing to the credit of a subscriber in his provident fund account shall not in any way be capable of being assigned or charged and shall not be liable to attachment under any decree or order of any Civil, Revenue, or Criminal Court in respect of any debt or liability incurred by the subscriber and neither the Official Assignee nor any receiver appointed under any law for the time being in force shall be entitled to or have any claim on such amount.Advances