Section 3(1)(b) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 26] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Employee's Compensation Act, 1923

(b)in respect of any injury, not resulting in death or permanent total disablement caused by an accident which is directly attributable to

(i)the employee having been at the time thereof under the influence of drink or drugs, or

(ii)the wilful disobedience of the employee to an order expressly given, or to a rule expressly framed, for the purpose of securing the safety of employees, or

(iii)the wilful removal or disregard by the employee of any safety guard or other device which he knew to have been provided for the purpose of securing the safety of employee.

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Union of India - Subsection

Section 3(1)(b) in The Employee's Compensation Act, 1923