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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(4) in The Marine Insurance Act, 1963

(4)Subject to any express provision in the policy, where the assured has incurred a general average of expenditure, he may recover from the insurer in respect of the proportion of the loss which falls upon him; and in the case of a general average sacrifice, he may recover from the insurer in respect of the whole loss without having enforced his right of contribution from the other parties liable to contribute.