Section 5(2)(b) in Emergency Risks (Goods) Insurance Act, 1971

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Union of India - Subsection

Section 5(2)(b) in Emergency Risks (Goods) Insurance Act, 1971

(b)without prejudice to the provisions of clause (a) of this sub-section, to the undertaking by the Central Government, in relation to a person carrying on any business in India, of the liability of insuring such a person against emergency risks in respect of------

(i)any goods situated in India which are in his possession, otherwise than under a hire purchase agreement, for the purposes of that business,

(ii)any goods situated in India which are subject to a mortgage, pledge or charge in his favour held by him in the course of that business,

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Union of India - Subsection

Section 5(2)(b) in Emergency Risks (Goods) Insurance Act, 1971