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 15(1)] [Section 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(1)(a) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011 (a)shall, as soon as may be after the commencement of this Act, establish for every district in the State a Fast-Track Court;