Section 2(1) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(1)"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;[(1-A) "bank" means establishments belonging to any nationalized, scheduled or co-operative bank;] [Inserted by the Amendment Act 33 of 2001.]
