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] [Section 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(4) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011 (4)No MFI shall grant loan to a member of SHG during the subsistence of two previous loans irrespective of the source of the previous two loans.
