Section 5 in The Merchant Shipping (Amendment) Act, 1986
5. Saving.-
For The Removal Of Doubts, It Is Hereby Declared That The Amendments Made In The Principal Act By This Act Shall Not Apply To, Or In Relation To, Any Certificate Of Service Granted Under Section 80 Or Recognised Under Section 86 Of The Principal Act Before The Commencement Of This Act And The Principal Act Shall Apply In Relation To Such Certificates As If This Act Had Not Been Enacted.
