Section 20 in The Assam State Co-operative Agriculture and Rural Development Bank Limited
20.
No debenture holder shall be entitled to payment of the amount due on his debenture before the expire of the period "for which debentures was issued unless debenture are redeemed earlier under Bye-law No. 19 ; Provided that NABAKD Reserves the right to recall part or the entire amount of refinance outstanding from client Bank before the agree period of such refinance."
