Section 6(4) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(4)[ The total amount due on debentures already issued by the Board under sub-section (1), together with the amount of any debentures proposed to be issued, shall not exceed the aggregate of-(a)the amounts due. on the mortgages or charges or hypothecations [or any loan advanced against the unconditional guarantee by the State Government] and the value of other assets transferred or deemed under Section 12 to have been transferred by the [Gram Vikas Banks] [Substituted by U.P. Act 19 of 1994.] to the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.];(b)the accumulations in the Debenture Redemption Fund;(c)the cash in hand and the balance with the banks and the book value or market value of securities under general funds, whichever is less; and(d)such percentage of the amounts mentioned in clauses (a), (b) and (c), as may be prescribed.]
