Section 8(1) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
(1)Every Micro Finance Institution registered as stated above and desirous of continuing operation of money lending after completion of the one year period, shall apply for renewal of Registration as per the provisions of sub-section (4) of Section 3 of the Act in Form 4 listing therein name-wise details of the borrowers along with the purpose for which loan has been given and the interest rate charged.
