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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(e) in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003

(e)The Panchayat Raj Institution should prepare statement of its receipts and expenditure for the 3 preceeding years during which the application is submitted and it should generate additional resources from the project scheme to meet the loan and interest portion within the time allowed by the bank.