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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011

18. Penalty for contravention of the provisions of the Act.

- Any person who contravenes any provision other than section 3 and section 16 of this Act, shall be punishable with imprisonment for a period of six months or with fine which may extend to ten thousand rupees or with both.