Section 6(2)(b) in The Marine Insurance Act, 1963

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The Marine Insurance Act, 1963

(b)where the policy is made "interest or no interest", or "without further proof of interest than the policy itself", or "without benefit of salvage to the insurer", or subject to any other like term:

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Union of India - Subsection

Section 6(2)(b) in The Marine Insurance Act, 1963