Section 14(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)Where any such person refuses to receive such notice or fails or refuses to receive payment, such debt or part thereof, as the case may be, shall cease to carry interest from the expiration of the period specified in the notice:Provided that where there is a dispute as regards the amount of any such debt the person to whom such debt is due shall be bound to receive payment of the amount offered by the [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] towards the debt, but such receipt shall not prejudice the right, if any, of such person, to recover the balance claimed by him.
