24. Copy of certificate or licence to be granted in certain cases.
Whenever a master or serang, or an engineer or engine-driver, proves, to the satisfaction of the authority which granted his certificate, [or licence] [Inserted by Act 6 of 1920, Section 4.] that he has, without fault on his part, lost or been deprived of it, a copy of the certificate [or licence] [Inserted by Act 6 of 1920, Section 4.] to which, according to the record kept under section 23, he appears to be entitled shall be granted to him, and shall have the same effect as the original.
