Section 66(2) in Haryana Co-operative Societies Act, 1984
(2)Such debentures or bonds may contain a term fixing a period not exceeding twenty five years from the date of issue during which they shall be irredeemable or reserving to the borrowing society the right to call in at any time any of the dentures of bonds in advance of the date fixed for redemption, after giving to the debenture or bond holder concerned not less than three months' notice in writing.
