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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2) in The Marine Insurance Act, 1963

(2)Unless the policy otherwise provides, where there is a change of voyage, the insurer is discharged from liability as from the time of change, that is to say, as from the time when the determination to change it is manifested; and it is immaterial that the ship may not in fact have left the course of voyage contemplated by the policy when the loss occurs.