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Public Liability Insurance Act, 1991 THE SCHEDULE [Section 3(1)] (i) Reimbursement of medical expenses incurred up to a maximum of Rs.12,500 in each case. (ii) For fatal accidents the relief will be Rs.25,000 per person in addition to reimbursement of medical expenses, if any, incurred on the victim up to a maximum of Rs.12,500. (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 authorized physician. The relief for total permanent disability will be Rs.25,000. (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 up to a maximum of 3 months: PROVIDED that the victim has been hospitalized for a period exceeding 3 days and is above 16 years of age. (v) Up to Rs.6,000 depending on the actual damage, for any damage to private property.    |
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