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Union of India - Section

Section 18 in The Apprentices Act, 1961

18. Apprentices are trainees and not workers.—

Save as otherwise provided in this Act,—
(a)every apprentice undergoing apprenticeship training in a designated trade in an establishment shall be a trainee and not a worker; and
(b)the provisions of any law with respect to labour shall not apply to or in relation to such apprentice.