Section 21(3) in The War Injuries (Compensation Insurance) Act, 1943

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Union of India - Subsection

Section 21(3) in The War Injuries (Compensation Insurance) Act, 1943

(3)On the application of this section 6[to any such territory] the provisions of section 10 shall be deemed to prohibit any person except a person authorised by the Central Government as its agent to issue policies in pursuance of the Scheme from carrying on after the date of the notification by which this section is applied the business of insuring employers 7[in that territory] against liabilities insurance against which is provided under the Scheme.The First Schedule][See Sections 2 and 5(1).]

Item No.	Injury	Percentage of disability
1.	Loss of two or more limbs.	100
	Lunacy.
	Jacksonian epilepsy.
	Very severe facial disfigurement.
2.	Loss of right arm above or at the elbow.	90
3.	Severe facial disfigurement.	70
	Total loss of speech.
	Loss of left arm above or at the elbow.
	Loss of right arm below the elbow.
	Loss of leg at or above the knee.
4.	Loss of left arm below the elbow.	60
	Loss of leg below the knee.
	Permanent total loss of hearing.
5.	Loss of one eye.	50
	Loss of right thumb or four fingers of right hand.
6.	Loss of all toes of both feet above knuckle.	40
	Loss of left thumb or four fingers of left hand or three fingers of right hand.
7.	Loss of all toes of one foot above knuckle.	30
8.	Loss of all toes of both feet at or below knuckle.
	Limited restriction of movement of joints through injury without penetration, limited function of limb through fracture.	20
	Loss of two fingers of either hand.
	Compound fracture of thumb or two or more fingers of either hand with impaired function.
9.	Loss of one phalanx of thumb.	10
	Loss of index finger.
	Loss of great toe.

The Second Schedule[See Section 11(1)]

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Union of India - Subsection

Section 21(3) in The War Injuries (Compensation Insurance) Act, 1943