(38)[ "safety convention certificate" means,-(i)a passenger ship safety certificate, ][(i-a) a special trade passenger ship safety certificate, [ Inserted by Act 69 of 1976, Section 3 (w.e.f. 1.12.1976).](i-b) a special trade passenger ship space certificate,](ii)[ a qualified passenger ship safety certificate, [ Substituted by Act 21 of 1966, Section 2, for Clause (38) (w.e.f. 28.5.1966).](iii)a cargo ship safety construction certificate,(iv)a qualified cargo ship safety construction certificate,(v)a cargo ship safety equipment certificate,(vi)a qualified cargo ship safety equipment certificate,(vii)a cargo ship safety radio telegraphy certificate,(viii)a cargo ship safety radio telephony certificate,(ix)an exemption certificate,(x)a nuclear passenger ship safety certificate,(xi)a nuclear cargo ship safety certificate, issued under Part IX or, as the case may be, Part IX-A;]
