Report No. 21
Clause 21
General.-This lays down who should sign a marine policy. Execution by the assured is not necessary.
Sub-section (2) is intended to deal with the cases where more than one company subscribe to policies on the same form. In England, the policies of Lloyd and those issued by the Institute of London Underwriters' Policy Signing Office (on "Companies Combined Form") would be covered by this sub-section. The liability would ordinarily, under the sub-section, be several and not joint.
It appears, however, that in England for stamp purposes the whole policy is treated as one contract.1
1. See Dover, p. 334.
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