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9. Amendment of section 15. In section 15 of the principal Act, (i) for sub-section (1), the following sub-section shall be substituted, namely: "(1) The weekly and daily hours of work of an apprentice while undergoing practical training in a workplace shall be as determined by the employer subject to the compliance with the training duration, if prescribed."; (ii) for sub-section (3), the following sub-section shall be substituted, namely: "(3) An apprentice shall be entitled to such leave and holidays as are observed in the establishment in which he is undergoing training.".    |
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