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

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Union of India - Subsection

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

(iv)For loss of wages due to temporary partial disability which reduces the earning capacity of the victim, there will be a fixed monthly relief not exceeding Rs. 1,000 per month upto a maximum of 3 months: provided the victim has been hospitalised for a period exceeding 3 days and is above 16 years of age.

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Union of India - Subsection

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