Section 60(2)(iii) in The Marine Insurance Act, 1963

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Union of India - Subsection

Section 60(2)(iii) in The Marine Insurance Act, 1963

(iii)in the case of damage to goods, where the cost of repairing the damage and forwarding the goods to their destination would exceed their value on arrival.

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Union of India - Subsection

Section 60(2)(iii) in The Marine Insurance Act, 1963