Section 23(3)(iii) in The Public Liability Insurance Act, 1991

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Union of India - Subsection

Section 23(3)(iii) in The Public Liability Insurance Act, 1991

(iii)For permanent total or permanent partial disability or other injury or sickness, the relief will be (a) reimbursement of medical expenses incurred, if any, up to a maximum of Rs. 12,500 in each case and (b) cash relief on the basis of percentage of disablement as certified by an authorised physician. The relief for total permanent disability will be Rs. 25,000.

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Union of India - Subsection

Section 23(3)(iii) in The Public Liability Insurance Act, 1991