Section 2(b) in Karnataka Shops and Commercial Establishments Act, 1961
(b)"apprentice" means a person aged not less than [fourteen years] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998 by notification. Text of notification is at the end of the Act.] , 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;(ba)[ 'banking company' means, - [Sub clause (i) to (vi) inserted by act 33 of 1982 w.e.f. 4.12.1982 by notification. Text of notification is at the end of the Act.](i)the Reserve Bank of India;(ii)the Banking Company as defined under the Banking Regulations, Act, 1949;(iii)the State Bank of India constituted under the State Bank of India Act, 1955;(iv)a Subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(v)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(vi)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980.]
