Section 138(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Such debentures may contain a term fixing a period not exceeding twenty years from the date of issue during which period they shall be irredeemable, reserving to the Bank the right to call in at any time any of the debentures in advance of the date fixed for redemption, after giving to the debenture-holders concerned not less that three months notice in writing.
