Section 6(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)[ Provided that no debenture shall be issued otherwise than in conformity with such directions or instructions as may be issued by the Reserve Bank of India, or the National Bank for Agriculture and Rural Development, from time to time.] [Inserted by U.P. Act 16 of 1989, vide Section 6 (a).]
