Section 2(20)(a) in Indian Stamp Act, 1899

[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(20)(a) in Indian Stamp Act, 1899

(a)means any insurance made upon any ship or vessel (whether for marine or inland navigation), or upon the machinery, tackle or furniture of any ship or vessel, or upon any goods, merchandise or property of any description whatever on board of any ship or vessel, or upon the freight of, any other interest which may be lawfully insured in, or relating to any ship or vessel; and

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State of Punjab - Subsection

Section 2(20)(a) in Indian Stamp Act, 1899