Section 115(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)Every debenture may contain a term fixing a period not exceeding twenty-five years from the date of issue during which it shall be irredeemable or reserving to the Board the right to call it in any time in advance of the date fixed for redemption, after giving to the holder of the debenture not less than three months notice in writing.
