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[Cites 0, Cited by 1] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(b) in The Marine Insurance Act, 1963

(b)unless the policy otherwise provides, the insurer on ship or goods is not liable for any loss proximately caused by delay, although the delay be caused by a peril insured against;