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 12] [Entire Act] State of Andhra Pradesh - Subsection Section 12(d) in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003 (d)At least 25% of the outlay should be self financed and the balance should be borrowed from either a bank or a financial Institution.
