LexSection 17 — Assignment of interest.
The Marine Insurance Act, 1963
Where the assured assigns or otherwise parts with his interest in the subject-matter insured, he does not thereby transfer to the assignee his rights under the contract of insurance, unless there be an express or implied agreement with the assignee to that effect. But the provisions of this section do not affect transmission of interest by operation of law.Open in Lexace · Ask the AI about this section