Section 4(2)(a) in Emergency Risks (Goods) Insurance Act, 1971

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in Emergency Risks (Goods) Insurance Act, 1971

(a)would, apart from the provisions of this sub-section, have been deemed for the purposes of this Act to be owned at any time by the person from time to time carrying on the business, or

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Union of India - Subsection

Section 4(2)(a) in Emergency Risks (Goods) Insurance Act, 1971