Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964 (2)The Board may, either on its own motion or on an application made by the mortgagor, remove a receiver appointed under sub-section (1).
