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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(b) in Emergency Risks (Goods) Insurance Act, 1971

(b)where the contract for the part of the ship is with the person for whom the ship is being constructed, with the substitution for references to the acceptance of the ship under the contract t in question of references to the acceptance of the ship under the contract for the construction thereof;