Report No. 66
8.28. Whether amendment feasible.-
These cases would show that on this point, the courts have taken a narrow view of the wording. We have considered the question whether any provision should be made to the effect that the intention to benefit the wife or children can be expressed in the proposal also. However, such a provision may create problems, and it would be inconvenient to expect the parties concerned to go through the proposal that may have been deposited long ago in the records of the insurer.
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