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State of Madhya Pradesh - Section

Section 6 in The M.P. Award of Scholarships (Free-Flying Training) Rules, 1973

6. Liability of Candidates.

- Candidates who are awarded scholarship shall have to undertake to bear for themselves payment of difference, if any, between the flying fees payable under the scholarship scheme namely, Rs. 28 per hour and the actual rate of flying fees payable to the club, at the rate fixed, from time to time, by the Civil Aviation Department.