The Employee's Compensation Act, 1923

[Act No. 8 of 1923]¹

[5th March, 1923]

An Act to provide for the payment by certain classes of employers to their ²[employees] of compensation for injury by accident.

WHEREAS it is expedient to provide for the payment by certain classes of employers to their ³[employees] of compensation for injury by accident;

It is hereby enacted as follows:-

1. This Act has been extended to-

(1)Goa, Doman and Diu by Reg. 12 of 1962, s. 3 and Sch. (w.e.f. 15-8-1963);

(2) Dadra cud Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I;

(3) Pondicherry by Reg. 7 of 1963, s. 3 and Sch. I; and

(4) Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, s. 3 and Sch. This Act has been modified in its application to apprentices under the Apprentices Act, 1961 (52 of 1961) by s. 16 and to that Act.

2. Subs. by Act 45 of 2009, s. 2, for "workmen" (w.e.f. 18-1-2010 )

3. Subs. by s. 3, ibid., for "workmen" (w.e.f. 18-1-2010).

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