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] [Entire Act] State of Andhra Pradesh - Section Section 6 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003 6. The Panchayat Raj Institutions should not seek any other loan for the same purpose from any other financial institution or other local bodies or from Government.
