Legal Document View

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
[Cites 0, Cited by 0] [Section 133C] [Entire Act]

Union of India - Subsection

Section 133C(1) in The Aircraft Rules, 1937

(1)The following fee shall be payable for any inspection, examination or test to be conducted for grant of approval under rule 133-B, in respect of an organization having--
(i) fifty employees :[Rs. 2,00,000/-] [Substituted '25,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).]
(ii) more than fifty and upto two hundred employees :[Rs. 4,00,000/-] [Substituted '50,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).]
(iii) more than 200 employees :[Rs. 8,00,000/-] [Substituted '1,00,000' by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).]