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38. Offences in respect of vessel, craft or aircraft taken into custody.- Any person subject to this Act who commits any of the following offences, that is to say,- (a) takes out without proper authority from any vessel, craft or aircraft taken into custody, any money or goods; or (b) pillages, beats or ill-treats persons on board the said vessel, craft or aircraft; or (c) breaks bulk on board any such vessel, craft or aircraft with intent dishonestly to misappropriate anything therein or belonging thereto, shall, on conviction by a Coast Guard Court, 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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