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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 115(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)With the previous sanction of the Government and the trustee the Board may for the purpose of financing Housing Societies issue debentures of such denominations, on the security of mortgages held property or such assets of the Housing Society and at such rates of interest as may be prescribed.