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 87] [Entire Act] Union of India - Subsection Section 87(2) in Aircraft Rules, 1937 (2)The fee chargeable for renewal of license of an aerodrome shall be fifty per cent. of the fee chargeable for the grant of the license.
