Section 138(3) in Uttarakhand Co-Operative Societies Act, 2003
(3)The total amount due on debentures issued by the bank under sub-section (1) outstanding at any time shall not exceed the aggregate of-(a)the amounts due on the mortgages or charges on hypothecation and other assets of Uttarakhand State co-operative Bank;(b)the accumulations in the debenture Redemption Fund;(c)the cash in hand and the balances with the banks and the book value or market value of securities under general funds, whichever is less; and(d)such percentage of the amounts mentioned in clauses (a), (b) and (c) as may be prescribed.
