Section 28(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)The name of the Uttar Pradesh State Co-operative Land Development Bank or a Land Development Bank existing on the date of commencement of the Uttar Pradesh Co-operative Land Development Banks (Amendment) Act, 1989 shall be changed as the [Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.], or as the case may be, [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.], by the Registrar by order in writing and the original certificate and bye-laws of such bank shall stand amended accordingly and such change of name, made under order of the Registrar, be deemed to be a change of name duly effected by the society under the Uttar Pradesh Co-operative Societies Act, 1965.
