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[Cites 0, Cited by 12] [Section 2] [Entire Act]

Union of India - Subsection

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

(e)"maritime perils" means the perils consequent on, or incidental to, the navigation of the sea, that is to say, perils of the sea, fire, war perils, pirates, rovers, thieves, captures, seizures, restraints and detainments of princes and peoples, jettisons, barratry and any other perils which are either of the like kind or may be designated by the policy;