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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3)(a) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011

(a)deliver or cause to be delivered, to the borrower within seven days from the date on which a loan is made, a statement in the prescribed form showing in clear and distinct terms the amount and date of the loan and of its maturity, the name and address of the functionary of the MFI and the effective rate of interest charged;