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[Cites 0, Cited by 0] [Section 116(1)] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)Such debentures may contain a term fixing a period not exceeding ten years from the date of issue during which they shall be irredeemable, or reserving to the board of the State [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank 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-holder concerned, not less than three months' notice in writing.