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10. Amendment of section 19. In section 19 of the principal Act, for sub-section (2), the following sub-sections shall be substituted, namely: "(2) Until a portal-site is developed by the Central Government, every employer shall furnish such information and return in such form as may be prescribed, to such authorities at such intervals as may be prescribed. (3) Every employer shall also give trade-wise requirement and engagement of apprentices in respect of apprenticeship training on portal-site developed by the Central Government in this regard.".    |
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