Section 9(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)With the previous sanction of the trustee and of the State Government, the State Bank may issue debentures of one or more denominations for such periods as it may deem expect on the security of the [gehan or mortgages or hypothecation held or mortgages, charges or by hypothecation partly held or partly to be acqud] [Substituted for the words 'mortgages' vide Act No 16 of 1987 w.e.f. 16-11-87.] and other assets transferred or deemed under the provisions of section 38 to have been transferred by the [Primary Agriculture and Rural Development Banks] [Substituted for the words 'Primary Land Development Banks' vide Act No 16 of 1987 w.e.f. 16-11-87.] to the State Bank or on the security of all or any other sets and properties of the State Bank and also against the [Gehan or mortges hypothecation] [Substituted for the words 'mortgages' vide Act No 16 of 1987 w.e.f. 16-11-87.] which are to be acquired or have been deemed to be acqed by the State Bank.
