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Jharkhand HC: Murder of Driver on Duty Not Proximate to Nature of Employment - (24 Jan 2022)

LABOUR AND INDUSTRIAL

Jharkhand High Court has set aside a decision of the Commissioner which awarded compensation for the murder of a truck driver on duty under the under the Employees Compensation Act, 1923.

Tags : JHARKHAND HIGH COURT   MURDER OF DRIVER ON DUTY  

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