LexSection 25 — What policy must specify.
The Marine Insurance Act, 1963
A marine policy must specify-- (1) the name of the assured, or of some person who effects the insurance on his behalf; (2) the subject-matter insured and the risk insured against; (3) the voyage, or period of time, or both, as the case may be, covered by the insurance; (4) the sum or sums insured; (5) the name or names of the insurer or insurers.Open in Lexace · Ask the AI about this section