Section 53 — Assured who has no interest cannot assign.

The Marine Insurance Act, 1963
Where the assured has parted with or lost his interest in the subject-matter insured, and has not, before or at the time of so doing expressly or impliedly agreed to assign the policy, any subsequent assignment of the policy is inoperative: Provided that nothing in this section affects the assignment of a policy after loss.

Official Hindi (PDF) ↗

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