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THE WORKMEN'S COMPENSATION (AMENDMENT) ACT, 2000
No. 46 of 2000
[8th December, 2000].
An Act further to amend the Workmen's Compensation Act, 1923.
BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Workmen's Compensation (Amendment) Act, 2000.
Amendment of section 2.
2. In the Workmen's Compensation Act, 1923 (hereinafter referred to as the princi-pal Act), in section 2, in sub-section (1), in clause (n), the following brackets and words shall be omitted, namely:—
"(other than a person whose employment is of a casual nature and who is employed otherwise than for the purposes of the employer's trade or business)".
Amendment of section 4.
3. In section 4 of the principal Act,—
(a) in sub-section (1),—
(i) in clause (a), for the words "fifty thousand rupees", the words "eighty thousand rupees" shall be substituted;
(ii) in clause (b), for the words "sixty thousand rupees", the words "ninety thousand rupees" shall be substituted;
(iii) in Explanation II, occurring after clause (b) and before clause (c), for the words "two thousand rupees" occurring at both the places, the words "four thousand rupees" shall respectively be substituted;
(b) in sub-section (4), for the words "one thousand rupees", the words "two thousand and five hundred rupees" shall be substituted.
Amendment of section 4A.
4. In section 4A of the principal Act, for sub-section (3A), the following sub-section shall be substituted, namely:—
"(3A) The interest and the penalty payable under sub-section (3) shall be paid to the workman or his dependant, as the case may be."
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