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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2) in The Marine Insurance Act, 1963

(2)There is a deviation from the voyage contemplated by the policy-
(a)where the course of the voyage is specifically designated by the policy, and that course is departed from; or
(b)where the course of the voyage is not specifically designated by the policy, but the usual and customary course is departed from.