Section 42 in The U.P. Co-operative Societies Act, 1965
42. Share or interest not liable to attachment.
- Subject to the provisions of Section 41, the share or interest of a member in capital of a co-operative society shall not be liable to attachment or sale under any decree or order of a court of justice in respect of any debt or liability incurred by such member or past member and an official assignanee or receiver under any law relating to insolvency shall not be entitled to, or have any claims on, such share or interest.
