Section 3(2)(c) in The Apprenticeship Rules, 1992

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Union of India - Subsection

Section 3(2)(c) in The Apprenticeship Rules, 1992

(c)a person who has been a Graduate or Technician or Technician (Vocational) apprentice under the Act and in whose case the contract of apprenticeship was terminated for any reason whatsoever shall not be eligible for being engaged as an apprentice again under the Act without the prior approval of the Apprenticeship Adviser.

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Union of India - Subsection

Section 3(2)(c) in The Apprenticeship Rules, 1992