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

Union of India - Subsection

Section 66(3) in The Marine Insurance Act, 1963

(3)Where there is a general average loss, the party on whom it falls is entitled, subject to the conditions imposed by maritime law, to a rateable con-tribution from the other parties interested, and such contribution is called a general average contribution.