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[Cites 0, Cited by 0] [Section 84(3)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(3)(a) in The Marine Insurance Act, 1963

(a)where the policy is void, or is avoided by the insurer as from the commencement of the risk, the premium is returnable, provided there has been no fraud or illegality on the part of the assured; but if the risk is not apportionable, and has once attached, the premium is not returnable;