Report No. 62
1.10. Social insurance.-
In fact, the idea of social security has been carried much further by the scheme of compulsory insurance introduced by the Employees State Insurance Act1, but we are not concerned with that Act at the moment. What we should emphasise is the essential connection of the Workmen's Compensation Act with social security and social insurance.
1. Section 53, Employees' State Insurance Act, 1948, passed as a result of the Report of Professor B.P. Adarkar on Health Insurance for Industrial Workers, (1946).
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