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[Cites 0, Cited by 1] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2)(e) in The Apprentices Act, 1961

(e)"designated trade" means any trade or occupation or any subject field in engineering or non-engineering or technology or any vocational course which the Central Government, after consultation with the Central Apprenticeship Council, may, by notification in the Official Gazette, specify as a designated trade for the purposes of this Act;