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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3) in The Emergency Risks (Goods) Insurance Scheme

(3)On receipt of the claim, the Government agent shall have the claim verified the loss or damage, if any, assessed by a person who is for the time being a Loss assessor recognised by the Central Government in this behalf, or it the Central Government so directs, by such person or persons as may be specially deputed by it for this purpose.