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State of Punjab - Section

Section 5 in The Punjab Co-operative Land Mortgage Banks Act, 1957

5. Debenture holders to have first charge on mortgages etc.

- The holders of the debentures shall have a first charge on all such mortgages and assets, on the amount paid under such mortgages and remaining in the hands of the State Bank or of the Trustee, and on the other properties of the State Bank;