(b)if the holder of such certificate is proved to have been convicted of any non-bailable offence, or(bb)[ if the holder of such certificate is proved to have deserted his vessel or has absented himself, without leave and without sufficient reason, from his vessel or from his duty; or] [Inserted by Act 35 of 1977, Section 23 (w.e.f. 1.5.1978).]
