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 69] [Entire Act] Union of India - Subsection Section 69(1) in The Marine Insurance Act, 1963 (1)where the ship has been repaired, the assured is entitled to the reasonable cost of such repairs, less the customary deductions, but not exceeding the sum insured in respect of any one casualty;
