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State of Andhra Pradesh - Section

Section 2 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003

2.

Panchayat Raj institutions namely Gram Panchayats, Mandal Parishads and Zilla Parishads constituted under the A. P. Panchayat Raj Act, 1994, are eligible to borrow loans from nationalised banks, scheduled banks and financial institutions affiliated to the Bank of India and Life Insurance Corporation of India and such other agencies permitted by the Government of Andhra Pradesh.