Section 2(j) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(j)[Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994 for the words 'Uttar Pradesh Rajya Sahkari Krishi Evam Gramya Vikas Bank'.] means a co-operative society registered under the Co-operative Societies Act for the time being in force in Uttar Pradesh with its area of operation covering the whole of Uttar Pradesh and carrying on the business as a [Gram Vikas Bank] [Substituted by U.P. Act No. 19 of 1994.] and facilitating [the operation of its members] [Substituted by U.P. Act No. 27 of 1978.];
