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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1)(a) in Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011

(a)shall, as soon as may be after the commencement of this Act, establish for every district in the State a Fast-Track Court;