Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Andhra Pradesh - Subsection Section 12(a) in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003 (a)Only such schemes which are economically viable and technically feasible beyond doubt, shall be recommended to the banks for sanction of loans.
