(4)In no month, number of apprentices should be less than 2 per cent. of the total strength of the establishment and more than 18 per cent. of the total strength of the establishment subject to the condition that he shall fulfill apprentice months corresponding to minimum 2.5 per cent. obligation in a financial year.] [Substituted by Notification No. G.S.R. 686(E), dated 25.9.2019 (w.e.f. 16.3.2001).]
