Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] Union of India - Subsection Section 56(5) in The Marine Insurance Act, 1963 (5)Where goods reach their destination in specie , but by reason of obliteration of marks, or otherwise, they are incapable of identification, the loss, if any is partial and not total.
