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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(5) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(5)The Registering Authority shall also launch prosecution under the relevant provisions of the Indian Penal Code, 1860 in all cases of furnishing false inFormation.