Section 83(4) in Jammu and Kashmir Co-Operative Societies Act, 1989
(4)The total amount due on the debentures issued by the Board and outstanding at any time, shall not exceed the aggregate of the amounts due on the mortgages Or hypothecation and other assets and Government guarantee referred to in sub¬section (2) and the amounts paid thereunder and the unsecured amount remaining in the hands of other Board or the Trustee at such time.
