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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011

(2)No Micro Finance Institution can collect any amounts not being a part of the interest rate and any such collection is a violation under Section 8 (2) of the Act punishable under Section 18.