LexSection 59 — Effect of transhipment, etc.
The Marine Insurance Act, 1963
Where, by a peril insured against, the voyage is interrupted at intermediate port or place, under such circumstances as, a part from any special stipulation in the contract of a freightment, to justify the master in landing and reshipping the goods or other movables, or in transhipping them, and sending them on to their destination, the liability of the insurer continues, notwithstanding the landing or transhipment.Open in Lexace · Ask the AI about this section