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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3)(d) in The M.P. Licensing Board (Electrical) Regulations, 1960

(d)The primary purpose of engaging an apprentice is to train him for obtaining permit, of the licensing Board. Hence after two years apprenticeship the contractor shall arrange for the apprentice to appear in the examination or obtain an exemption as the case may be. An apprentice who is not able to obtain the permit within four years of his registration shall be debarred from continuing as an apprentice with any of the contractors.