Section 44E(2) in The Bihar Co-operative Societies Act, 1935
(2)Such debentures may contain a term fixing a period not exceeding thirty years, from the date of issue, during which they shall be redeemable, or reserving to the Board the right, to call in at any time any of the debentures in advance of the date fixed for redemption, after giving to the debenture holders concerned not less than three month's notice in writing.
