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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3)(e) in The M.P. Licensing Board (Electrical) Regulations, 1960

(e)Where more than fifty per cent of the apprentices engaged by a contractor are unable to obtain the permits within the period specified in clause (d) it shall be presumed that the contractor is unable to train his apprentices properly and the maximum number of apprentices that can be engaged by him may be reduced to such a limit as may be decided by the Board.]