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 35] [Entire Act] Union of India - Subsection Section 35(2) in Aircraft Rules, 1937 (2)Where the original certificate of registration is lost or destroyed, a duplicate thereof may be issued on payment of [ten percent of the fee payable under sub-rule (1)] [Substituted by G.S.R. 181(E), dated 29.3.2006 (w.e.f. 1.4.2006).].
