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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(2)The Registering Authority or any person or Agency authorised by him shall verify the details within the time limits laid down in the Act; and conduct such verification with the Self Help Group to satisfy himself that the purpose for which the loan is proposed would generate additional income needed to service the loan.