Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 14 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003 14. After the approval of the proposal by the Government the banks will issue sanction orders as per the norms and the documentation will be completed within one month from the date of receipt of proposals by them.
