Section 9(8)(c) in The Apprentices Act, 1961

[Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(8)(c) in The Apprentices Act, 1961

(c)Recurring costs (excluding the cost of stipends) incurred by an employer in connection with the practical training imparted to graduate or technician apprentices technician (vocational) apprentices shall be borne by the employer and the cost of stipends shall be borne by the Central Government and the employer in equal shares up to such limits as may be laid down by the Central Government and beyond that limits by the employer alone except apprentices who holds degree or diploma in non-engineering.

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Union of India - Subsection

Section 9(8)(c) in The Apprentices Act, 1961