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[Cites 0, Cited by 3] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2) in The Marine Insurance Act, 1963

(2)Where a marine policy has been assigned so as to pass the beneficial interest in such policy, the assignee of the policy is entitled to sue thereon in his own name; and the defendant is entitled to make any defence arising out of the contract which he would have been entitled to make if the suit had been brought in the name of the person by or on behalf of whom the policy was effected.