(a)as her master a person possessing a first-class master's certificate g ranted under this Act, or a master's [certificate granted or deemed to be granted under the Merchant Shipping Act, 1958 (44 of 1958)] [Inserted by Act 6 of 1920, Section 6.], [or a master's licence granted under section 22A and applicable to such vessel and voyage] [Inserted by Act 6 of 1920, Section 5.], and
