LexSection 37 — Express warranties.
The Marine Insurance Act, 1963
(1) An express warranty may be in any form of words from which the intention to warrant is to be inferred. (2) An express warranty must be included in, or written upon, the policy, or must be contained in some document incorporated by reference into the policy. (3) An express warranty does not exclude implied warranty, unless it be inconsistent therewith.Open in Lexace · Ask the AI about this section