Report No. 21
41. No implied warranty that goods are seaworthy.-
(1) In a policy on goods or other movable there is no implied warranty that the goods or movables are seaworthy.
(2) In a voyage policy on goods or other movable there is an implied warranty that at the commencement of the voyage the ship is not only seaworthy as a ship, but also that she is reasonably fit to carry the goods or other movable to the destination contemplated by the policy.
[Cf. section 40, English Act]
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