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Apprentices Act, 1961 11. OBLIGATIONS OF EMPLOYERS. - Without prejudice to the other provisions of this act, every employer shall have the following obligations in relation to an apprentice, namely :- (a) to provide the apprentice with the training in his trade in accordance with the provisions of this Act, and the rules made thereunder; (b) if the employer is not himself qualified in the trade, to ensure that a person who possesses the prescribed qualifications is placed in charge of the training of the apprentice; (bb) to provide adequate instructional staff, possessing such qualifications as may be prescribed, for imparting practical and theoretical training and facilities for trade test of apprentices; and (c) to carry out his obligations under the contract of apprenticeship.    |
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