Section 120(3) in Arunachal Pradesh Municipal Act, 2007
(3)The value of securities belonging to a Sinking Fund shall be the current value of such securities, unless such securities become due for redemption at par with, or above, their face value before maturity in which case their current value shall be taken as their redemption value, except in the case of the debentures issued by the Municipality which shall always be valued at par with their face value, provided the Municipality shall make good immediately may loss owing to the sale of such debentures for repayment of the loan raised under sub-section (1) of section 109.
