Section 18(3) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(3)(a)Where such action as is mentioned in sub-section (1) or sub-section (2) is taken by the Board the provisions of this Act. and the rules or regulations made in this behalf shall apply in respect thereto as if all references to the [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] and to its managing committee in the said provisions were references to the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] and the Board respectively.(b)Where such action as is mentioned in sub-section (1) or sub-section (2) is taken by the Trustee, the provisions of this Act and the rules or regulations made in this behalf shall apply in respect thereto as if all references to the [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] or to its managing committee in the said provisions were references to the Trustee.
