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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

Union of India - Subsection

Section 7B(3) in The Apprenticeship Rules, 1992

(3)[ Within a financial year, each establishment shall engage apprentices in a band of 2.5 per cent. to 15 per cent. of the total strength of the establishment including contractual staff, subject to a minimum of 5 per cent. of the total to be reserved for fresher apprentices and skill certificate holder apprentices.