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Union of India - Section

Section 8 in The Emergency Risks (Goods) Insurance Scheme

8. Method of Application.

(1)Every application for insurance under this scheme shall be in accordance with the form set out in the First Schedule and shall be made to the Government agent or to such officer of the Government agent as may be authorised by that agent in this behalf.
(2)Every such application shall be accompanied by a treasury chalan evidencing payment of the requisite premium into a Government Treasury under the head Line-Miscellaneous - Emergency Risks (Goods) Insurance Scheme, 1971 - Insurance premium;