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] [Section 124] [Entire Act] Union of India - Subsection Section 124(3) in The Aircraft Rules, 1937 (3)The fee payable under sub-rule (1) shall be paid by Demand Draft drawn in favour of the Pay andAccounts Officer, Directorate General of Civil Aviation, Ministry of Civil Aviation, New Delhi.
