Report No. 248
53. War Injuries (Compensation Insurance) Act, Act 23 of 1943
Category: Labour Laws
Recommendation: Repeal
The Act was enacted to impose on employers a liability to pay compensation to workmen sustaining war injuries, and to provide for the insurance of employers against such liability. There is no evidence of this Act being used in the last five decades. Further, the provisions of this Act may be validly covered under the Personal Injuries Compensation Insurance Act 1963.
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