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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 17A in The Employee's Compensation Act, 1923

17A. Duty of employer to inform employee of his rights.

Every employer shall immediately at the time of employment of an employee, inform the employee of his rights to compensation under this Act, in writing as well as through electronic means, in English or Hindi or in the official language of the area of employment, as may be understood by the employee."