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

Union of India - Subsection

Section 133C(2B) in Aircraft Rules, 1937

(2B)[ An additional amount of two lakh fifty thousand rupees or cost of travel including per diem, whichever is higher, shall be payable if [the inspection] [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).], audit or surveillance in respect of acceptance of [approval or renewal of acceptance] [Substituted for 'approval' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).] or extension of acceptance under rule 133BA is required to be carried out at any place outside India.]