Section 66(3) in Haryana Co-operative Societies Act, 1984
(3)The total amount due on the debentures or bonds issued by a society and outstanding at any time shall not exceed the aggregate of the amounts due on the mortgages, [charges, the value] [Substituted for the words ``charges and the value'' by Act No. 32 of 1986.] of other assets transferred or deemed to have been transferred to the [borrowing society and the amount on account of long term loans advanced without mortgage, or charge on land or other immovable property under this Act.] [Substituted for the words ``borrowing society under this Act'' by Act No. 32 of 1986.]
