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:-