Section 150 in Jammu and Kashmir Co-Operative Societies Act, 1989
150. Regulations under this Chapter.
- This Board may, subject to the approval of the Trustee, make regulations not inconsistent with the provisions of this Chapter:-(i)for fixing the period of debentures and the rate of interest payable thereon;(ii)for calling in debentures in advance of the date fixed for redemption after giving notices to the holders thereof;(iii)for the issue of new debentures in place of debentures as damaged or destroyed and fixing the fee for such issues; and(iv)for converting one class of debentures into another class bearing a different rate of interest.
