(2)Whenever the provisions of this Act require that a person employed in any capacity on board any ship shall be the holder of a specified certificate of competency [* * *] [The words " or service" omitted by Act 33 of 1986, Section 3 (w.e.f. 14.8.1986).] granted under this Act, any person employed in that capacity shall, if he is the holder of a certificate recognised under sub-section (1) as equivalent to the first-mentioned certificate or to a certificate of higher grade granted under this Act, and still in force, be deemed to be duly certificated under this Act.[86-A. Foreign ships not to sail without certificated officers.
