Report No. 21
21. Signature of insurer.-
(1) A marine policy must be signed by or on behalf of the insurer.1
(2) Where a policy is subscribed by or on behalf of two or more insurers, each subscription, unless the contrary be expressed, constitutes a distinct contract with the assured.
1. No proviso relating to "seal" of a corporation appears to be necessary in India. Cf. section 46, Companies Act, 1956 (1 of 1956) which will suffice.
[Cf. section 24, English Act]
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