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

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

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

(c)in relation to a person carrying on any business in India. The liability of insuring that person against emergency risks to the extent provided by the Act, in respect of any goods situated in India which having been sold in India, for export from India, are in his possession for the purpose of such export and are goods which were prior to such sale insurable under the Act in relation to the person by whom they were then owned; and

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Union of India - Subsection

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