Section 120 in Jammu and Kashmir Co-Operative Societies Act, 1989
120. Rights of debenture holders.
- The holders of the debentures shall have floating charge on(a)all such mortgages and assets as are referred to in section 115;(b)the amount paid under such mortgages and remaining in the hands of the Housefed or of the trustee; and(c)the other properties of Housefed.
