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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(d) in The Marine Insurance Act, 1963

(d)where the assured receives any sum in excess of the indemnity allowed by this Act, he is deemed to hold such sum in trust for the insurers, according to their right of contribution among themselves.