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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(2)Any attempt to recover these loans discharged in the above manner shall be an offence under Section 18 of the Act and the Registration of such Micro Finance Institutions is liable for cancellation as per Section 5 of the Act.