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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3)(c) in The M.P. Licensing Board (Electrical) Regulations, 1960

(c)On engaging an apprentice, the contractor shall get him registered with the Board within seven days and shall furnish such particulars as may be required. A fee of Rs. 2.00 shall be payable for registration of each apprentice. Apprentices already engaged shall be similarly got registered within one month of the date of enforcement of this clause.