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Gau. HC: Commissioner Can Order Insurer To Directly Compensate Employee Injured In Motor Accident - (25 Jan 2023)

MOTOR VEHICLES

Gauhati High Court has upheld an order whereby the Insurance company was directly made liable to pay compensation to an employee injured in a motor accident during the course of his employment.

Tags : GAUHATI HIGH COURT   INSURANCE   MOTOR ACCIDENT  

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