Section 12 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
12. Effect of cancellation or non-renewal of Registration.
- In case of cancellation of registration as per Rule 10 or non-renewal of registration as per Rule 8 (4), such Micro Finance Institution shall not extend any fresh loans to the borrowers, but will be entitled to recover the dues of the subsisting loans subject to following the provisions of Section 16 of the Act.
