Section 23(4) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(4)Notwithstanding anything contained in the Registration Act, 1908, it shall not be necessary for the borrower member, the Trustee or for any officer of a [Gram Vikas Bank] [Substituted by U.P. Act No 19 of 1994.] or of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act No 19 of 1994.] to appear in person or by agent at any registration office in any proceedings connected with the registration of any instrument executed by him in his official capacity or to sign as provided in Section 58 of the said Act.
