Section 21B(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)When a person desirous of securing financial assistance from a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] or the [Sahkari Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] does not possess property of sufficient value to secure the loan, financial assistance may be provided to him by such bank on furnishing sureties to the satisfaction of the Bank subject to such conditions, if any, as may be prescribed.
