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The Employee's Compensation Act, 1923 17. Contracting out.- Any contract or agreement whether made before or after the commencement of this Act, whereby a2[employee] relinquishes any right of compensation from the employer for personal injury arising out of or in the course of the employment, shall be null and void in so far as it purports to remove or reduce the liability of any person to pay compensation under this Act. 2. Subs. by s. 5,ibid., for "workman" (w.e.f.18-1-2010). 4[17A.Duty of employer to inform employee of his rights.- Every employer shall immediately at the time of employment of an employee, inform the employee of his rights to compensation under this Act, in writing as well as through electronic means, in English or Hindi or in the official language of the area of employment, as may be understood by the employee.] 4. Ins. by Act 11 of 2017, s. 2 (w.e.f.15-5-2017).    |
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