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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(13) in Andhra Pradesh Crop Cultivator Rights Rules, 2019

(13)While the CCRC should be available all the year round in the Village Secretariat for land owners and the Cultivators, the Bankers/ Financial Institutions should also follow the loan sanction schedule (timelines) issued by the Government Bankers/ Financial Institutions shall not refuse sanction of Crop Loan beyond prescribed timeline when approached by the Cultivator.