(b)as her engineer a person possessing a first-class engine-driver's certificate granted under this Act, or an engine-driver's [certificate granted or deemed to be granted under the Merchant Shipping Act, 1958 (44 of 1958)] [Substituted by Section 19, or certain words (w.e.f. 1.5.1978).], or any certificate referred to in clause (b) of section 25:
