Section 3(3) in Telangana Micro Finance Institutions (Regulation of Money Lending) Act, 2011
(3)The Registering Authority shall conduct verification of the details furnished by the MFI and accord registration in such manner as may be prescribed for operation of MFls for a period of one year, after obtaining a written undertaking from the MFI that it shall always act in conformity with the provisions of this Act.
