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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(6) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011

(6)All tranches of repayment shall be made by the SHG or its members at the office of the Gram Panchayat or at a public place designated by the District Collectors only.