The War Injuries (Compensation Insurance) Act, 1943

[Act No. 23 of 1943]

[2nd September, 1943.]

Contents
Title	The War Injuries (Compensation Insurance) Act, 1943
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Compensation payable under the Act by whom and how payable
4.	Limitation on right to receive compensation otherwise than under this Act and Ordinance 7 of 1941
5.	Amount of compensation
6.	Workmen to whom the Act applies
7.	War Injuries Compensation Insurance Scheme
8.	Employment of agents by the Central Government
9.	Compulsory insurance
10.	Prohibition of certain insurance business
11.	War Injuries Compensation Insurance Fund
12.	Principals and contractors
13.	Power of Central Government to obtain information
14.	Recovery of premium unpaid
15.	Payment of compensation where employer has failed to insure
16.	Limitation of prosecutions
17.	Composition of offences
18.	Bar of legal proceedings
19.	Power to exempt employers
20.	Power to make rules
21.	Applications of the Scheme to certain parts of India
The Schedules
Schedule I	[See sections 2 and 5(1).]
Schedule II	[See section 11(1)]