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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(2) in The Marine Insurance Act, 1963

(2)Where the consideration for the payment of the premium is apportionable and there is a total failure of any apportionable part of the consideration, a proportionate part of the premium is, under the like conditions, thereupon returnable to the assured.