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Apprentices Act, 1961 6. PERIOD OF APPRENTICESHIP TRAINING. - The period of apprenticeship training, which shall be specified in the contract of apprenticeship, shall be as follows :- (a) in the case of trade apprentices who, having undergone institutional training in a school or other institution recognized by the National Council, have passed the trade tests or examinations conducted by that Council or by an institution recognized by that Council, the period of apprenticeship training shall be such as may be determined by that Council or by an institution recognized by that Council; (aa) in the case of trade apprentices who, having undergone institutional training in a school or other institution affiliated to or recognized by a Board or State Council of Technical Education or any other authority which the Central Government may, by notification in the Official Gazette specify in this behalf, have passed the trade tests or examinations conducted by that Board or State Council or authority, the period of apprenticeship training shall be such as may be prescribed; (b) in the case of other trade apprentices, the period of apprenticeship training shall be such as may be prescribed; (c) in the case of graduate or technician apprentices, technician (vocational) apprentices the period of apprenticeship training shall be such as may be prescribed.    |
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