Section 69(3)(a) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(3)(a) in Rajasthan Co-operative Societies Act, 2001

(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 77 by the Land Development Banks to the State Land Development Banks and subsisting at such time; and

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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 69(3)(a) in Rajasthan Co-operative Societies Act, 2001