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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(3)If the application is in accordance with the requirements of Rule 3, the same shall be published in the village/municipal ward at the office of the Village Organization/the Slum Level Federation, for inFormation and to get feed-back, if any.