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

Union of India - Subsection

Section 62(2) in The Aircraft Rules, 1937

(2)The fee shall be paid by crossed Indian Postal Order or Demand Draft drawn in favour of the [Pay and Accounts Office, Director-General of Civil Aviation, Ministry of Civil Aviation, New Delhi.] [Substituted by G.S.R. 101(E), dated 19.2.2009 (w.e.f. 19.2.2009). ]