Report No. 85
4.8. Recommendation as to section 95(1), proviso.-
Our recommendation, then, is to delete clause (ii) of the proviso to section 95(1). Clause (i), which excludes employees, may be retained. Employees would be governed by the Workmen's Compensation Act, and the present restriction should, therefore, cause no hardship. Clause (iii) may also continue.
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