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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(3)If, after due enquiry into the complaint, the Registering Authority is satisfied that there is sufficient evidence of violation of the provisions of the Act, he shall, issue a show cause notice to the Micro Finance Institution in Form 12 and take action under Rule 10.