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

State of Andhra Pradesh - Subsection

Section 8(2) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011

(2)No MFI shall charge any other amount from the borrower except any charge prescribed in the rules for submission of an application for grant of a loan.