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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(7) in The Marine Insurance Act, 1963

(7)Where ship, freight, and cargo, or any two of those interests, are owned by the same assured, the liability of the insurer in respect of general average losses or contributions is to be determined as if those interests were owned by different persons.MEASURE OF INDEMNITY