Section 114(3)(a) in The Manipur Co-operative Societies Act, 1976

[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Manipur - Subsection

Section 114(3)(a) in The Manipur Co-operative Societies Act, 1976

(a)where debentures are issued against mortgages held, the aggregate of-

(i)the amounts due on the mortgages;

(ii)the value of the properties and other assets transferred or deemed to have been transferred under Section 121 by the Primary Land Development Banks and to the State Land Development Bank and subsisting at such time; and

(iii)the amounts paid under the mortgage aforesaid and the unsecured amounts remaining in the hands of the State Land Development Bank or the Trustee at the time;

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State of Manipur - Subsection

Section 114(3)(a) in The Manipur Co-operative Societies Act, 1976