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Tel. HC: Apprentice Can be Treated as Workman under the Workmen's Act, 1923 - (18 Dec 2023)

LABOUR AND INDUSTRIAL

Telangana High Court while observing that S.16 of Apprentice Act states that employer is liable to pay compensation for the injuries caused to apprentice, by accident arising in the course of his training, has held that an apprentice can be treated as a workman under the Workmen Compensation Act.

Tags : TELANGANA HIGH COURT   APPRENTICE   WORKMEN COMPENSATION ACT  

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