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[Cites 0, Cited by 0] [Section 119(3)] [Section 119] [Entire Act]

State of Gujarat - Subsection

Section 119(3)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)where debentures are issued against mortgages held, the aggregate of-
(i)the amounts due on the mortgages;
(ii)the value of the properties and other assets transferred or deemed to have been transferred under Section 124 by the [Primary Land Development Bank] [These words were substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] to the [State Land Development Bank] [These words were substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] and subsisting at such time; and
(iii)the amounts paid under the mortgages aforesaid and the unsecured amounts remaining in the hand of the [State Land Development Bank] [These words were substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] or the Trustee at the time;