Section 114(2) in The Manipur Co-operative Societies Act, 1976
(2)Every debenture may contain a term fixing a period not exceeding twenty years from the date of issue during which it shall be redeemable, or reserving to the Board the right to redeem at any time in advance of the date fixed for redemption, after giving to the holders of the debenture not less than three months notice in writing.
