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[Cites 0, Cited by 0] [Section 41B(4)] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(4)(c) in Aircraft Rules, 1937

(c)The approval so granted shall, unless suspended or cancelled, remain valid for a period not exceeding five years and on being satisfied with the performance of FTO during this period, the Director-General may renew the approval for a [period not exceeding five years] [Substituted for 'period of two years' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).] at a time on payment of a fee of one lakh rupees, subject to such terms and conditions as may be specified by the Director-General: