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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1)(c) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(c)The equated instalment's calculated in the above manner shall be intimated along with all other terms and conditions of the loan and shall be duly acknowledged by the borrower.