Section 83(1) in Jammu and Kashmir Co-Operative Societies Act, 1989
(1)With the previous sanction of the Trustee, the Board may from time to time issue debenture of one or more denominations for such periods as it may deem expedient, on the security of mortgage or hypothecation held or mortgages, charges or hypothecation partly held and partly to be acquired or other assets taken by the Agriculture and Rural Development Bank and its other assets and mortgages or hypothecations transferred or deemed under the provisions of section 93 to have been transferred to the Agriculture and Rural Development Bank.
