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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(b) in The Air Force Act, 1950

(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 the Chief of the Air Staff, except while taking off or landing, or in such other circumstances as may be specified by the Chief of the Air Staff; or