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 134C] [Entire Act] Union of India - Subsection Section 134C(1) in Aircraft Rules, 1937 (1)The following fees shall be payable for application, grant and renewal of Non-Scheduled Operator's Permit:-(i)for application : [Rs. 1,75,000/-]. [Substituted 'Rs. 25,000/-' by Notification No. G.S.R. 490(E) (w.e.f. 23.3.1937)](ii)for grant of Non-Scheduled Opeartor's Permit : [Rs. 5,00,000/-]. [Substituted 'Rs. 1,00,000/-' by Notification No. G.S.R. 490(E) (w.e.f. 23.3.1937)](iii)for renewal of Non-Scheduled Operator's Permit : [Rs. 2,50,000/-]. [Substituted 'Rs. 50,000/-' by Notification No. G.S.R. 490(E) (w.e.f. 23.3.1937)]
