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

Union of India - Subsection

Section 11(4) in The Emergency Risks (Goods) Insurance Scheme

(4)If the chalan accompanying an application form is for an amount which falls short of the premium due on the insurable value of the goods a policy for such proportion of the insurable value as the amount paid under the chalan bears to the premium due shall be issued, and the applicant shall be asked to make a further application in respect of the balance of the insurable value of property which may remain uncovered.