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Jharkhand HC: Interest under Employees' Compensation Act Runs From Date of Accident - (27 Jul 2026)

LABOUR AND INDUSTRIAL

Jharkhand HC held that interest under the Employees' Compensation Act is payable from the date of the accident and that employer who unjustifiably delays payment is liable for penalty. The Court awarded interest from the accident date, imposed 50% penalty, and granted funeral expenses to the widow.

Tags : EMPLOYEES' COMPENSATION ACT; INTEREST; ACCIDENT  

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