Section 44E(3) in The Bihar Co-operative Societies Act, 1935
(3)The total amount due on the debentures issued by the Board including those issued before the commencement of the Bihar Co-operative Societies (Amendment) Ordinance, 1975 and outstanding at any time shall not exceed the aggregate of-(a)the amounts due on the mortgages:(b)the value of the properties and other assets transferred or deemed to have been transferred under section 44-J to the State Co-operative Land Development Bank and subsisting at such time;(c)the amounts paid under the mortgages aforesaid and remaining in the hands of the Board or of the Trustee at that time;(d)the amount due on the Government guarantee on the basis of which loans have been issued to corporate bodies.
