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 134B] [Entire Act] Union of India - Subsection Section 134B(4) in Aircraft Rules, 1937 (4)A fee of Rs. 50,000/- shall be payable for grant of authorisation under this rule and Rs. 25,000/- for renewal thereof. The fee shall be paid in a manner specified by the Director-General.
