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3. Protection of compulsory deposits.- (1) A compulsory deposit in any Government or Railway Provident Fund 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 or depositor, and neither the Official Assignee nor any receiver appointed under the Provincial Insolvency Act, 1920 (5 of 1920), shall be entitled to, or have any claim on, any such compulsory deposit. (2) Any sum standing to the credit of any subscriber to, or depositor in, any such Fund at the time of his decease and payable under the rules of the Fund to any dependant of the subscriber or depositor, or to such person as may be authorised by law to receive payment on his behalf, shall, subject to any deduction authorised by this Act and, save where the dependant is the widow or child of the subscriber or depositor, subject also to the rights of an assignee under an assignment made before the commencement of this Act, vest in the dependant, and shall, subject as aforesaid, be free from any debt or other liability incurred bythe deceased or incurred by the dependant before the death of the subscriber or depositor . 1. Subs. by Act 25 of 1942, s. 3 and the Second Schedule, for "its employees". 2. Subs. by Act 7 of 1927, s. 2, for "for teachers in educational institutions". 3. Ins . by the A.O. 1937. 4. The words "credited in respect of such subscriptions or deposits" omitted by Act 1 of 1930, s.2. 5. Subs. by the A.O. 1937, for clause (f). 6. Subs. by Act 3 of 1951, s. 3 and Sch., for "a part A State or a part C State". 7. Ins. by the A.O. 1950. 8. Subs. by the A.O. 1948, for "Federal Railway Authority".    |
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