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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Uttarakhand - Subsection

Section 222(5) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(5)For determination of compensation in case of injuries, partial or permanent disability provision of Second Schedule of the Act shall apply:Provided that the Claims Tribunal may also award compensation for future prospects according to sub-rule (3) in case of permanent disability depending upon the nature, extent and its effect on the future of disabled claimants.