Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] Union of India - Subsection Section 29(4) in The Marine Insurance Act, 1963 (4)Unless the policy otherwise provides, the value fixed by the policy is not conclusive for the purpose of determining whether there has been a con-structive total loss.
