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

State of Gujarat - Subsection

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

(b)where debentures are issued otherwise than on mortgages held, the total amount as calculated under clause (a) increased by such portion of the amount obtained on the debentures as is not covered by a mortgage.