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[Cites 0, Cited by 0] [Section 41C] [Entire Act]

Union of India - Subsection

Section 41C(9) in Aircraft Rules, 1937

(9)An additional amount of two lakh fifty thousand rupees or cost of travel including per diem, whichever is higher, shall be payable if the inspection, audit or surveillance in respect of issue or renewal of validation of Qualification Certificate of a Flight Simulator Training Device is required to be carried out at any place outside of India.