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63. Other offences relating to aircraft and flying.- Any person subject to this Act who commits any of the following offences, that is to say,- (a) signs any certificate in relation to an aircraft material belonging to the Government without ensuring the accuracy thereof; or (b) being the pilot of an aircraft belonging to the Government, flies it at a height less than such height as may be specified by 1[the Chief of the Air Staff], except while taking off or landing, or in such other circumstances as may be specified by 1[the Chief of the Air Staff); or (c) being the pilot of an aircraft belonging to the Government, flies it so as to cause, or to be likely to cause, unnecessary annoyance to any person; shall, on conviction by court-martial, be liable to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned.    |
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