Section 28(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)With effect from the commencement of the Uttar Pradesh Co-operative Land Development Banks (Amendment) Act, 1989, any reference in any law or statutory instrument-(a)to U.P. State Co-operative Land Mortgage Bank, or Uttar Pradesh State Co-operative Land Development Bank or Uttar Pradesh and State Land Development Bank, shall be construed as a reference to the [Uttar Pradesh Gram Vikas Banks];(b)to a land mortgage bank or a land development bank shall be construed as a reference to a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.].
