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 114] [Entire Act] Union of India - Subsection Section 114(4) in Aircraft Rules, 1937 (4)A training organisation shall, in the manner specified by the Director-General, pay, a fee of, -(a)four lakh rupees for grant of approval; and(b)two lakh rupees for renewal or extension of scope of approval on each occasion.
