Report No. 249
1. War Injuries Ordinance, Ordinance 7 of 1941
Category: Labour Laws
Recommendation: Repeal
The Ordinance empowered the Central Government to make schemes providing for the grant of relief in respect of injuries sustained during the War. The purpose of this Ordinance was subsumed by the War Injuries (Compensation Insurance) Act, 1943 which imposes a liability on employers to pay compensation to workmen sustaining war injuries and provides for the insurance of employers against such liability. Therefore, the Central Government should repeal this Ordinance.
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