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HP HC: MNREGA Workers Don’t Fall Under the Category of Employees under Employee's Compensation Act - (06 May 2025)

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HP HC has observed that once it is clear that MNREGA worker is not covered under the definition of Employee's Compensation Act, 1923 there is no right to claim compensation under the said Act for death of a person employed under MNREGA/Scheme, even if the death occurred during course of employment.

Tags : HP HIGH COURT   MNREGA WORKER   EMPLOYEE'S COMPENSATION ACT  

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