Section 3 in The Indian Carriage Of Goods By Sea Act, 1925

3. Absolute warranty of sea worthiness not to be implied in contracts to which Rules apply. There shall not be implied in any contract for the carriage of goods by sea to which the Rules apply any absolute undertaking by the carrier of the goods to provide a seaworthy ship.

1. This Act has been extended to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Sch., to Pondicherry by Reg. 7 of 1963, s. 3 and Sch. I and to Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, s. 3 and Sch. 2. The words" including the delegates representing His Majesty" omitted by Act 52 of 1964, s. 3 and Sch. II. 3. Ins. by Act 28 of 1993, s. 31 and Sch. (w. e. f. 16. 10. 1992 ). 4. Subs. by s. 3 and Sch. II, ibid., for third and fourth paragraphs. 5. Subs. by the A. O. 1950, for" all the Provinces of India". 6. Subs., ibid., for" the provinces".