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

State of Maharashtra - Subsection

Section 114(3)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)Where debentures are issued otherwise than on mortgages [or the instruments aforesaid] [These words were inserted by Maharashtra 5 of 1990, Section 4(b)(ii)(A).] held, the total amount as calculated under clause (a) increased by such portion of the amount obtained on the debentures as is not covered by a mortgage, [instruments of hypothecation, guarantee, pledge or charge.] [These words were inserted by Maharashtra 5 of 1990, Section 4(b)(ii)(B).].