Section 44G(1) in The Bihar Co-operative Societies Act, 1935
(1)The State Government may, if in their opinion it is necessary in the public interest so to do, and subject to such terms and conditions as the State Government may think fit to impose, guarantee the principal of and interest on the debentures issued by the Board, including debentures, if any, issued prior to the commencement of Bihar Co-operative Societies (Amendment) Ordinance, 1975 subject to such maximum amount as may be fixed by the State Government.
