Section 4(1) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(1)The Registrar shall be the Trustee for the purpose of securing the fulfilment of the obligations of the [Uttar Pradesh Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] to the holders of debenture issued by the Board.
