Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in The Marine Insurance Act, 1963 (2)Where the assured has no interest at the time of the loss, he cannot acquire interest by any act or election after he is aware of the loss.
