Section 23 in The Emergency Risks (Goods) Insurance Scheme
23. Interpretation.
- If any doubt arises in regard to the interpretation of any provisions of this scheme, the matter shall be referred to the Central Government whose decision thereon shall be final.First ScheduleForm of application(See Paragraph 8)Government of IndiaEmergency Risks (Goods) Insurance Act, 1971 (No..................Application for insurance of goods insurable under the Act.
