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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(g) in The Insurance Rules, 1939

(g)[ Annual Insurances connected with aircraft hulls and other aviation risks and connected with marine hulls .-Facilities for delayed payment of premium or the payment of premium by means of instalments not exceeding four in number may be allowed at the discretion of the insurer on policies covering the following risks, namely:--
(i)aircraft hulls,
(ii)marine hulls,
(iii)legal liability to passengers,
(iv)automatic personal accident insurance to passengers,
(v)blanket policies covering liability in excess of basic cover connected with aviation risks.
(vi)war risk insurance of air passengers and aircraft hulls,
(vii)third party, and other liability risks connected with aviation risks and marine hull risks,
(viii)SRCC risk connected with aviation risk and marine hull risks: