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The War Injuries (Compensation Insurance) Act, 1943 Act No. 23 of 1943 [2nd September, 1943.] An Act 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. WHEREAS it is expedient 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; It is hereby enacted as follows:-    |
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