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[Cites 0, Cited by 1] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(a) in The Marine Insurance Act, 1963

(a)the assured, unless the policy otherwise provides, may claim payment from the insurers in such order as he may think fit, provided that he is not entitled to receive any sum in excess of the indemnity allowed by this Act;