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

State of Andhra Pradesh - Subsection

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

(h)Every proposal shall be approved by the Government who will recommend to the bank or financial institution, about the vability of the proposal, the credit worthiness of the institution, the quarter of finding required and the manner in which it is to be released.