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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(c) in The Indian Institute of Legal Metrology Rules, 2011

(c)that he is employed in an industrial unit and has passed the examination conducted by the Industrial Training Institute or an equivalent examination or holds a degree or diploma specified in clause (a) and has been sponsored by the industrial unit in which he is so employed.