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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(2) in The West Bengal Co-Operative Societies Act, 1983

(2)The bonds shall be in the form of promissory notes repayable on the expiry of such period from the date of issue thereof as may be approved by the Reserve Bank of India:Provided that the board may repay the amount due under the bonds to the holders thereof at any time before the expiry of the aforesaid period after issuing a notice in such manner as it may direct in this behalf.