Section 118(2) in The Tripura Co-operative Societies Act, 1974
(2)Every debenture may contain a term fixing a period not exceeding thirty years from the date of issue during which it shall be redeemable, or reserving to the committee the right to redeem at any time in advance of the date fixed for redemption, after giving to the holders of the debenture not less than three months' notice in writing.
