LexSection 88 — Covering note as evidence.
The Marine Insurance Act, 1963
Where there is a duly stamped policy, reference may be made, as heretofore, to the slip or covering note, in any legal proceeding.Open in Lexace · Ask the AI about this section
Where there is a duly stamped policy, reference may be made, as heretofore, to the slip or covering note, in any legal proceeding.Open in Lexace · Ask the AI about this section