Section 80 in Karnataka Co-Operative Societies Act, 1959
80. Charge of debenture holders on certain properties.
- The holders of the debentures shall have a floating charge on,-(a)all such mortgages and assets as are referred to in clause (a) of sub-section (3) of section 79;(b)the amount paid under such mortgages and remaining in the hands of the Board or of the Trustee; and(c)the other properties of the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.].
