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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

(2)In an Industrial Settlement every settler shall be paid during the period of his apprenticeship of 200 days from the date of his admission subsidy amount sufficient for his maintenance or diet according to scale, and taught some trade provided in the Settlement.