Report No. 21
Clause 37
This deals with the warranty of neutrality. No detailed comments are needed.
Clause 38
This provides that there is no implied warranty of nationality.
There may, however, be an express warranty of nationality, which may be-
(a) positive, for example, when the ship is described as of a particular nation;
(b) negative, for example, "Warranted no American war time built vessel".1
1. cf. Dover, p. 353.
Back
