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[Cites 0, Cited by 1] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3) in The Sale Of Goods Act, 1930

(3)Unless otherwise agreed, where goods are sent by the seller to the buyer by a route involving sea transit, in circumstances in which it is usual to insure, the seller shall give such notice to the buyer as may enable him to insure them during their sea transit and if the seller fails so to do, the goods shall be deemed to be at his risk during such sea transit.