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Marine Insurance Act, 1963 27. Voyage and time policies (1) Where the contract is to insure the subject-matter at and from, or from one place to another or others, the policy is called a "voyage policy", and where the contract is to insure the subject -matter for a definite period of time, the policy is called a "time policy" A contract for both voyage and time may be included in the same policy. (2) A time policy which is made for any time exceeding twelve months is invalid.    |
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