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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Emergency Risks (Goods) Insurance Scheme

(1)Where any person has failed to pay the premium due from him, or to insure as, or to the full amount required by the Act and has thereby evaded the payment of any money which he would have had to pay but for such failure, the amount evaded shall be determined in accordance with the Third Schedule.