Section 30(2)(b) in The Apprentices Act, 1961

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(b) in The Apprentices Act, 1961

(b)refuses or wilfully neglects to afford the Central or the State Apprenticeship Adviser or such other persons, not below the rank of an Assistant Apprenticeship Adviser, as may be authorised by the Central or the State Apprenticeship Adviser in writing in this behalf, any reasonable facility for making any entry, inspection, examination or inquiry authorised by or under this Act, or

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Union of India - Subsection

Section 30(2)(b) in The Apprentices Act, 1961