Section 28(3) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(3)Where a mortgage is executed by a person directly in favour of the [Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.], all references to [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] in Sections 14, 20, 22,23,26 and 27 shall be deemed to be references to the [Uttar Pradesh Sahkari Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.]. ]
