Report No. 62

3A.6. Section 5(c).-

In section 5 clause (c), which is a residuary provision, it is clear1 that the words "last continuous period of service immediately preceding the accident" mean continuous employment "under the same master". No amendment is needed here.

1. Pestonji v. Asibai, AIR 1949 Sind 50 (52), para. 20.