Marine Insurance Act, 1963
88. Covering note as evidence
Where there is a duly stamped policy, reference may be made, as heretofore, to the slip or covering note, in any legal proceeding.
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Marine Insurance Act, 1963 88. Covering note as evidence Where there is a duly stamped policy, reference may be made, as heretofore, to the slip or covering note, in any legal proceeding. |
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