Section 3(1) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
(1)Every Micro Finance Institution operating in the State as on the date of the commencement of the Act shall, apply to the respective Registering Authorities in rural and urban areas seeking Registration in Form-I furnishing the details. Provided that Micro Finance Institution operating in more than one District shall file separate applications for Registration in each District.
