 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
24. Copy of certificate or licence to he 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, 5[or licence] that he has, without fault on his part, lost or been deprived of it, a copy of the certificate 5[or licence] 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.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back