Section 43(2)(b) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2)(b) in Rajasthan Co-operative Societies Act, 2001

(b)any debentures issued by any such society and not creating, declaring, assigning, limiting or extinguishing any right, title or interest to or in immovable property except it so far as it entitles the holder to the securing afforded by a registered instrument whereby the society has mortgaged, conveyed or otherwise transferred the whole or part of its immovable property or any interest therein the trustees upon trust for the benefit of the holders of such debentures; or

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State of Rajasthan - Subsection

Section 43(2)(b) in Rajasthan Co-operative Societies Act, 2001