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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(2) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(2)For the purpose of this Rule, any person who is not named in Form 1 but effecting recoveries shall be treated as recovery agent; and Micro Finance Institution responsible for such collection shall be liable for action under Section 18 of the Act.