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If Exclusion Terms of Policy Not Told to Insured, Insurer can’t Repudiate Claim on its Basis: SC - (22 Apr 2019)

INSURANCE

Supreme Court has held that if the terms of exclusion of policy are not communicated to the insured, the insurer cannot rely on them to repudiate a claim.

Tags : SUPREME COURT   INSURANCE POLICY   EXCLUSION TERMS OF POLICY  

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