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State of Assam - Section

Section 19 in The Assam State Co-operative Agriculture and Rural Development Bank Limited

19. Right to redeem debentures before maturity.

- The Board may, at the time of issuing debentures, reserve to the Bank a right to redeem the same before the expiry of the period fixed for redemption (but not earlier than five years after the date of issue) on giving to the debenture holder concerned with approval of the Trustee not less than three months registered notice or by publication in the Gazette and at least in one local news paper of its intention to do so.