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Co-Operative Societies Act, 1912 21. Shares or interest not liable to attachment Subject to the provisions of section 20, the share or interest of a member in the capital of a registered 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, and neither the Official Assignee under the Presidency-towns Insolvency Act, 1909 (3 of 1909), nor a Receiver under the 7Provincial Insolvency Act, 1907 (3 of 1907), shall be entitled to or have any claim on such share or interest.    |
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