Section 186 in The U.P. Co-operative Societies Rules, 1968
186.
Liquid cover for purposes of Rule 185 means only such assets as can be converted into ready cash at once and shall include the following-(i)cash in hand and balances with approved banks in current and savings bank accounts;(ii)ninety per cent of the market-value of unencumbered portion of Government securities (including Postal Cash Certificates and National Savings Certificates) ;(iii)eighty per cent of me market-value of unencumbered portion of bonds and shares of Industrial finance Corporation, debentures of the State Co-operative Land Development Bank and other trustee securities and fixed deposits with other approved banks;(iv)undrawn portion of cash credit or overdraft limit obtained against Government securities;(v)fifty per cent of undrawn portion of the assured cash credit from the State Bank of India or the Uttar Pradesh Co-operative Bank Ltd., or a Central Bank.
