AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Marine Insurance Act, 1963

5. Lawful marine adventure

Subject to the provisions of this Act, every lawful marine adventure may be the subject of a contract of marine insurance



Marine Insurance Act, 1963 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys