Section 14(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(3)A market committee may grant loans to another market committee out of its surplus funds and [with the previous sanction of the Director of Marketing upto such amount and on such rates of interest as may be prescribed by the Government from time to time] [Substituted 'with the previous sanctions of the Government at such rates of interest as may be prescribed' by Act No. 25 of 2005, dated 24.10.2005.].
