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 38C] [Entire Act] Union of India - Subsection Section 38C(6) in Aircraft Rules, 1937 (6)Fee for approval as flight dispatcher shall be rupees five thousand only and fee for renewal of flight dispatcher approval shall be rupees two thousand five hundred only.
