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

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(2)Every suspension of Registration shall immediately be followed by a notice under Rule 10(2) and the enquiry shall be completed within 15 days from the date of receipt of explanation of such Micro Finance Institution.