Section 3(2)(d) in The Emergency Risks (Goods) Insurance Scheme

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Union of India - Subsection

Section 3(2)(d) in The Emergency Risks (Goods) Insurance Scheme

(d)in relation to any person carrying on any business in India as a seller or supplier of goods, the liability of insuring that person against emergency risks to the extent provided by the Act, in respect of goods imported into India through any port in India, while such goods are situated at such port or are in transit to a place in India.

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Union of India - Subsection

Section 3(2)(d) in The Emergency Risks (Goods) Insurance Scheme