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SC: Court Cannot Direct Continued Maintenance by Insurance Company of Prosthetic Limb - (18 Aug 2021)

INSURANCE

Supreme Court has observed that while determining compensation under the Motor Vehicle Act, 1988, a Court cannot direct the continued maintenance by Insurance Company of a prosthetic limb for the injured claimant.

Tags : SUPREME COURT   CONTINUED MAINTENANCE BY INSURANCE COMPANY OF PROSTHETIC LIMB  

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