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[Cites 0, Cited by 1] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(3) in The Marine Insurance Act, 1963

(3)where the whole or any part of the goods or merchandise insured has been delivered damaged at its destination, the measure of indemnity is such proportion of the sum fixed by the policy in the case of a valued policy, or of the insurable value in the case of an unvalued policy, as the difference between the gross sound and damaged values at the place of arrival bears to the gross sound value;