Section 6(4)(a) in The U.P. Sahkari Gram Vikas Banks Act, 1964

[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(a) in The U.P. Sahkari Gram Vikas Banks Act, 1964

(a)the amounts due. on the mortgages or charges or hypothecations [or any loan advanced against the unconditional guarantee by the State Government] and the value of other assets transferred or deemed under Section 12 to have been transferred by the [Gram Vikas Banks] [Substituted by U.P. Act 19 of 1994.] to the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.];

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State of Uttar Pradesh - Subsection

Section 6(4)(a) in The U.P. Sahkari Gram Vikas Banks Act, 1964