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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(1)In case of commission of offences under Section 11(7) and Section 16 of the Act, the Registering Authority can issue an order for suspension of the Registration pending enquiry after recording the reasons for such suspension which shall be communicated to the Micro Finance Institution.