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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2) in The Marine Insurance Act, 1963

(2)Where, under the same policy, a partial loss, which has not been repaired or otherwise made good, is followed by a total loss, the assured can only recover in respect of the total loss:Provided that nothing in this section shall affect the liability of the insurer under the suing and labouring clause.