(4)It is hereby declared that for the purpose of section 208 (which requires documents relating to navigation to be delivered by the master of a ship to his successor) information [(including any amendment thereto)] [Inserted by Act 21 of 1966, Section 14 (w.e.f. 28.5.1966).] under this section shall be deemed to be a document relating to the navigation of the ship.[ Safety certificates, safety equipment certificates, safety radio certificates, exemption certificates, etc.] [ Substituted by Act 63 of 2002, Section 7, for " Safety certificates, safety equipment certificates, safety radio telegraphy certificates, safety radio telephony certificates, exemption certificates, etc." (w.e.f. 1.2.2003).]
