Section 9(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)[ Notwithstanding anything contained in sub-section (1), in respect of loans guaranteed by the Government and guaranteed to any person or to any body of persons, whether incorporated or not and whether or not established by or under any law for the time being in force if such a body h approved by the Government, the Board may, with the prior permission of the trustees, issue debentures, on the strength of such Government guarantee and without the security of gehan or mortgages or hypothecation and other assets, of one or more denominations, for such periods as it may deem expedient and subject to such conditions as the Government may think fit to impose] [Sub-Section (2) Substituted vide Act No. 16 of 1987 w.e.f. 16-11-87.].
