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 89] [Entire Act] Union of India - Subsection Section 89(i) in The Aircraft Rules, 1937 (i)levy and collect at a major airport the User Development Fee at such rate as may be determined under cluase (b) of sub-section (1)of section 13 of the Airports Economic Regulatory Authority of India Act, 2008;
