Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Jammu-Kashmir - Subsection Section 39(a) in The Specific Relief Act, 1977 (1920 A.D.) (a)A, the owner of a ship, by fraudulently representing her to be sea-worthy, induces B, an under writer, to insure her. B may obtain the cancellation of the policy.
