Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011 (b)'Interest' for the purposes of the terms defined under the provisions of this Act would mean a return on the amount lent by the MFI to a SHG;
