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 11] [Entire Act] State of Andhra Pradesh - Subsection Section 11(4) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011 (4)No MFI shall receive any payment from a borrower on account of any loan without giving him a duly signed receipt for the payment.
