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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 The 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 of two years 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: