Section 26 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
26. Procedure for summoning Witnesses and requiring production of documents.
- For the purposes of implementing the provisions of the Act, the Registering Authority shall have the same powers with regard to summoning of Witnesses, requiring production of documents, recording evidence and other proceedings as are provided under the Code of Civil Procedure, 1908 and the provisions of the Code of Criminal Procedure 1973.
