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SC: Employee Compensation Act Covers Fatal Accident During Work Commute - (30 Jul 2025)

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SC has interpreted phrase “accident arising out of and in the course of his employment” occurring in Section 3 of EC Act, 1923 to include accident occurring to an employee while commuting from his residence to place of employment or from place of employment to his residence after performing duty.

Tags : SUPREME COURT   EMPLOYEE COMPENSATION ACT   WORK COMMUTE  

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