Section 88(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)With the previous sanction of the trustee, and the Government and subject to such terms and conditions as the Government may impose, the Board may, from time to time, issue debentures of such denominations for such periods as it may deem expedient, on the security of the mortgages held or mortgages partly held and partly to be acquired and other assets transferred or deemed to have been transferred under the provisions of Section 94, by the [Primary Agricultural Co-operative Societies to the financing bank and by the financing bank] [Substituted by Act No. 1 of 1987.] to the [Andhra Pradesh State Co-operative Bank Limited] [Substituted y A.P. Act No. 14 of 1994, w.e.f. 30.4.1994.] shall be substituted, and other properties of such Bank.
