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State of Jammu-Kashmir - Section

Section 135 in Transfer of Property Act, 1977

135. Assignment of rights under marine or fire policy of insurance.

- Every assignee, by endorsement or other writing, of a policy of marine insurance or of a policy of insurance against fire, in whom the property in the subject insured shall be absolutely vested at the date of the assignment, shall have transferred and vested in him all rights of suit as if the contract contained in the policy had been made with himself.