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 155B] [Entire Act] Union of India - Subsection Section 155B(2) in Aircraft Rules, 1937 (2)The fee for renewal or extension of scope of approval under rule 155A shall be fifty percent of the fee payable under sub-rule (1).
