- [* * *] [Sub-Sections (1), (2) and (3) repealed by Act 11 of 1963, Section 92 (w.e.f. 1.8.1963).](4)Where any sea-insurance is made for or upon a voyage and also for time, or to extend to or cover any time beyond thirty days after the ship shall have arrived at her destination and been there moored at anchor, the policy shall be charged with duty as a policy for or upon a voyage, and also with duty as a policy for time
