Section 3(1) in Andhra Pradesh State Prize Chits and Money Circulation Schemes (Banning) Rules, 1979
(1)Any charitable or educational institution, desiring to be notified under clause (d) of Section 11 shall make an application in that behalf, in duplicate, to the authorised officer in the Form specified in First Schedule. Two copies of such application shall simultaneously, be forwarded by such institution to the office of the Reserve Bank.
