Marine Insurance Act, 1963
12. Bottomry
The lender of money on bottomry or respondentia has an insurable interest in respect of the loan.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Marine Insurance Act, 1963 12. Bottomry The lender of money on bottomry or respondentia has an insurable interest in respect of the loan. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
