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US- Washington | Implementation of Washington Cares Act, delayed

On January 27, 2022, Washington Governor Jay Inslee signed House Bills 1732 and 1733, delaying and amending the Washington Cares Act (WA Cares).  The bills delay the obligation to withhold WA Cares employee premiums, now set to begin on July 1, 2023, and require employers to refund employees for any WA Cares premiums that have already been collected within 120 days of withholding.  The delay, and the refund mandate, are effective immediately.

Key points:

HOUSE BILL 1733

    1. A veteran of the United States military who has been rated by the United States department of veterans affairs as having a service-connected disability of 70 percent or greater;
    2. A spouse or registered domestic partner of an active duty service member in the United States armed forces whether or not deployed or stationed within or outside of Washington;
    3. An employee who holds a non-immigrant visa for temporary workers, as recognized by federal law, and is employed by an employer in Washington; or
    4. An employee who is employed by an employer in Washington, but maintains a permanent address outside of Washington as the employee’s primary location of residence.

HOUSE BILL 1732

 

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