Section 6(3) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(3)Such debentures may contain a term fixing a period not exceeding [twenty years] [Substituted by U.P. Act 16 of 1989, vide Section 6 (b), for 'ten years'.] from the date of issue during which they shall be irredeemable, or reserving to the Board the right to call in at any of the debentures in advance of the date fixed for redemption, after giving to the debenture holders concerned not less than three months' notice in writing.
