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[Cites 0, Cited by 9] [Section 2] [Entire Act]

Union of India - Subsection

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

(d)"marine adventure" includes any adventure where-
(i)any insurable property is exposed to maritime perils;
(ii)the earnings or acquisition of any freight, passage money, commission, profit or other pecuniary benefit, or the security for any advances, loans, or disbursements is endangered by the exposure of insurable property to maritime perils;
(iii)any liability to a third party may be incurred by the owner of, or other person interested in or responsible for, insurable property by reason of maritime perils;