Section 158(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)In particular and without prejudice to the generality of the power under sub-section (1) the State Government may make rules providing for all or any of the following matters-(a)the procedure for the distraint and sale of produce of land mortgaged to Uttarakhand State co-operative Bank;(b)the procedure for sale of property mortgaged to Uttarakhand State co-operative Bank;(c)fixing the percentage under clause (c) of sub-section 3 of section 136 for determining the limit of the debentures issued by the Bank;(d)laying conditions under which the maximum amount of guarantee given by the State Government may be increased, withdrawn restricted or modified;(e)any other matter which has to be, or may be prescribed.
