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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(4) in The Aircraft Rules, 1937

(4)When in any case the licence or rating is not issued, validated or renewed or a duplicate licence or rating is not issued, the Central Government may order the refund to the applicant of a proportionate part of the sum pa id a s fees, or adjust the amount to be refunded against fees required to be paid by the candidate for a future examination.