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 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(6) in Andhra Pradesh Land Licensed Cultivators Act, 2011 (6)The Public Financial Institutions may sanction crop loan only on production of Eligibility Card without insisting the production of any revenue record.
