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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3) in Aircraft Rules, 1937

(3)Where for any reason, the license or authorisation or certificate, is not issued, renewed or validated, as the case may be, the Director-General may refund to the applicant such portion of the fees paid as represents the cost of any examination or test or inspection not carried out or any license, authorisation or a certificate not issued or renewed or validated, as the case may be.]