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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5) in The Emergency Risks (Goods) Insurance Scheme

(5)Notwithstanding anything contained in the foregoing provisions of this paragraph, if any applicant has taken out an insurance in respect of the same goods or any part thereof against fire, marine, accident of export credit insurance risks with any insurer other than the Government agent himself, the Government agent may,in his discretion, postpone the issue of the policy until equities have been made from that insurer.