Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(4) in The Aircraft Rules, 1937

(4)All fees payable under this rule shall be paid by crossed Indian Postal Order/Demand Draft payable to the [Pay and Accounts Office, Director-General of Civil Aviation, Ministry of Civil Aviation, New Delhi.] [Substituted by G.S.R. 101(E), dated 19.2.2009 (w.e.f. 19.2.2009). ]