Section 17(2) in Andhra Pradesh 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 for the words or legal heirs" by Act 4 of 2003 w.e.f. 1-6-2003.].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.
