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Bombay HC: Unregistered Agreement Can't Be Enforced Under Employees Compensation Act - (24 Jan 2022)

LABOUR AND INDUSTRIAL

Bombay High Court has held that an unregistered agreement between an employer and employee cannot be enforced to seek more compensation than what is already prescribed for cases of disability under the Employees Compensation Act 1923.

Tags : BOMBAY HIGH COURT   UNREGISTERED AGREEMENT  

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