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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2)(ii) in The Marine Insurance Act, 1963

(ii)in the case of damage to a ship, where she is so damaged by a peril insured against that the cost of repairing the damage would exceed the value of the ship when repaired.