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[Cites 0, Cited by 2] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(5) in The Marine Insurance Act, 1963

(5)In a time policy there is no implied warranty that the ship shall be seaworthy at any stage of the adventure, but where, with the privity of the assured, the ship is sent to sea in an unseaworthy state, the insurer is not liable for any loss attributable to unseaworthiness.