Section 31 in The Manipur Co-operative Societies Act, 1976
31. Share or interest not liable to attachment.
- The share or interest of a member in the capital of a society, or in the loan, stock issued by a housing society, or in the funds raised by way of savings deposit, shall not be liable to attachment or sale under any decree or order of a Court for or in respect of any debt or liability incurred by the member; and accordingly, no person or authority under any law for the time being in force, shall be entitled to, or have any claim on, such share or interest.
