Section 4(1)(b) in Emergency Risks (Goods) Insurance Act, 1971

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Union of India - Subsection

Section 4(1)(b) in Emergency Risks (Goods) Insurance Act, 1971

(b)if the property in the goods is not so vested, by any person in relation to whom the goods are insurable under this Act and who is for the time being entitled either unconditionally or conditionally, to have the property in the goods vested in him:

(i)any goods would, under the foregoing provisions of this section, be deemed to be owned by a person in whom the property therein is vested otherwise than in the course of a business carried on by him in India, or who is entitled to have the property therein vested in him otherwise than in the course of such business, and

(ii)any person carrying on business in India is for the time being entitled to sell the goods as agent,

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Union of India - Subsection

Section 4(1)(b) in Emergency Risks (Goods) Insurance Act, 1971