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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Emergency Risks (Goods) Insurance Scheme

(b)in relation to a person carrying on any business in India. The liability of insuring that person against emergency risks to the extent provided by the Act;
(i)in respect of any goods situated in India which are in his possession, otherwise than under a hire purchase agreement, for the purposes of that business, or
(ii)in respect of any goods situated in India which are subject to a mortgage, pledge or charge in his favour held by him in the course of that business, being in either case goods which are not owned by him but which are insurable under the Act, in relation to the reason by whom they are owned;