LexSection 42 — No implied warranty that goods are seaworthy.
The Marine Insurance Act, 1963
(1) In a policy on goods or other moveable there is no implied warranty that the goods or movables are seaworthy. (2) In a voyage policy on goods or other movables 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 movables to the destination contemplated by the policy.Open in Lexace · Ask the AI about this section