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[Cites 0, Cited by 0] [Section 41B(2)] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(2)(b) in The Aircraft Rules, 1937

(b)The No Objection Certificate obtained under clause (a) shall be valid for a period of two years from the date of its issuance and may be extended by six months at a time on payment of a fee of twenty-five thousand rupees subject to the satisfaction of the Director-General regarding progress towards meeting the requirements of sub-rule (3).