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[Cites 0, Cited by 0] [Section 133C] [Entire Act]

Union of India - Subsection

Section 133C(2B) in The Aircraft Rules, 1937

(2B)[ An additional amount of two lakh fifty thousand rupees or cost of travel including per diem, whichever is higher, shall be payable if inspection, audit or surveillance in respect of acceptance of approval or extension of acceptance under rule 133BA is required to be carried out at any place outside India.] [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).]