Section 10(3) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
(3)The Registering Authority shall, if the Micro Finance Institution files objections before the date fixed in the notice, after considering the same and if the Micro Finance Institution does not file objections before the date fixed, than after the said date, pass an Order in accordance with the Act, which shall be communicated to the Micro Finance Institution.
