Section 2(c) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(c)"[Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)] or [Sahkari Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994. (w.e.f. 9-6-1994)]" means a co-operative society registered under the Co-operative Societies Act for the time being in force in Uttar Pradesh admitted as a member of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994 for the words 'Uttar Pradesh Rajya Sahkari Krishi Evam Gramya Vikas Bank'.] and having as its main object the advancement of loans to its members on the mortgage of or charge on immovable property [or on hypothecation of movable property] [Inserted by U.P. Act 16 of 1989, vide Section 5.] or against unconditional guarantee of the State Government [generally for agricultural and rural development including construction of dwelling houses in rural areas] [Substituted by U.P. Act 16 of 1989, vide Section 5.];
