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

Union of India - Subsection

Section 41B(4)(a) in The Aircraft Rules, 1937

(a)The holder of a valid No Objection Certificate may apply to the Director-General for issuance of approval of the FTO in the prescribed format along with a fee of two lakh rupees.