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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(3)All objections received from the Self Help Groups or the Village Organisations or the Slum Level Federations, shall be got verified by the Registering Authority to satisfy himself about the compliance of the Micro Finance Institution to the provisions of the Act and these rules.