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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1A) in The Delhi Shops and Establishments Act, 1954

(1A)[ "apprentice" means a person, who is employed, whether on payment of wages or not, for the purpose of being trained in any trade, craft or employment in any establishment;] [Clause (1-A) Inserted by Act 33 of 1970.]